(5)The State Government may (i)sanction the proposals as recommended by the Board, or(ii)direct such further enquiry to be made as it may deem necessary, or(iii)return the proposals for the reconsideration for the Board, or(iv)sanction the proposals with such modifications as it may deem fit; and the rent-rates so sanctioned shall be the sanctioned rent-rates.C. Determination of Rents
