(2)Where no such returns have been filed by the immediately subordinate tenure-holders, the Compensation Officer shall require them under Section 40 to produce their rent-receipts as well as other documents showing the correct amounts of annual rent and cess payable by such subordinate tenure-holders to their superior landlords. In addition, the Compensation Officer shall examine the relevant Khewat - Part III, and shall also call upon such defaulting tenure-holders to file by an appointed date, their returns in respect of their own tenures, and on receipt thereof shall proceed with the verification in the manner provided in sub-rule (1).]
