5. Rent to be in accordance with rates sanctioned by the Revenue-authorities.
- In any such settlement-proceedings the rent recorded as demandable from each raiyat shall, except as herein otherwise provided, be in accordance with the general rates sanctioned or subsequently approved for adoption in such settlement by the Revenue-authorities from time to time empowered in that behalf by the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Government' by The Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.].
