- The Settlement Officer shall, subject to any rules made in this behalf by the State Government under this Act, determine and record -(a)Whether rent shall be payable in one instalment or more,(b)in case rent is payable in more than one instalment, -(i)the number of such instalments, and(ii)the proportion thereof payable in each instalment,(c)the date for payment of rent or each instalment of rent, as the case may be, and(d)any other matter which he may be directed by such rules to determine and record.
