(1)The cultivating tenant or any landlord may apply, in such form as may be prescribed, to the Land Tribunal for determining the lair rent in respect of a holding.(2)On receipt of an application under Sub-section (1), the to Tribunal shall issue notices to all persons interested and after, inquiry, determine by an order-(i)the fair rent in respect of the holding;(ii)if there is an intermediacy or intermediaries, it payable by such intermediary or intermediaries landlord or to their respective landlords;The instalments, if any, in which the rent shall be pay able; and(iv)the date or dates on which the said rent or instalment shall be payable.(3)In determining the fair rent under Sub-section (2), the Land Tribunal may take into account the statistics published under Section 44.
