(1)If a Table of Rates is prepared, it shall specify -(a)the class or several classes of land for which, having regard to the nature of the soil, situation, means of irrigation, and other like considerations, it is in the opinion of the Revenue Officer necessary or practicable to fix a rate or different rates of rent; and(b)the rate or rates of rent fairly and equitably payable by tenants holding land Of each such class where rent is liable to alteration.(2)Local publication of Table. - When the Revenue Officer has prepared the Table of Rates he shall publish it in the local area, estate, tenure or village to which it relates, in the vernacular language prevailing in the district, and in the prescribed manner.(3)Revenue Officer to deal with objections. - Any person objecting to any entry in the Table of Rates may present a petition to the Revenue Officer within a period of one month after such publication, and the Revenue Officer shall consider any such objection and may alter or amend the Table.(4)Table to be submitted to superior revenue authority. - If no objection is made within the said period of one month, or, where objections are made, after they have been disposed of, the Revenue Officer shall submit his proceedings to the revenue authority empowered by rule made by the State Government to confirm the Tables and Rent Rolls prepared under this Part (hereinafter called the "confirming authority") with a full statement of the grounds of his proposals, and shall forward any petitions of objection which he may have received.(5)Proceedings of confirming authority. - The confirming authority may confirm a Table submitted under Sub-section (4), or may disallow the same, or may amend the same in any manner which appears to it proper, and may allow in whole or in part any objection forwarded therewith or subsequently made, or may return the case for further inquiry.(6)Effect of Table. - When a Table of Rates has been confirmed by the confirming authority, the order confirming it shall be conclusive evidence that the proceedings for the preparation of the Table have been duly conducted in accordance with this Act; and it may be presumed that the rates shown in the Table for tenants of each class, for each class of land, are the fair and equitable rates payable for land of that class within the area to which the Table applies.
