- It shall not be necessary for a Revenue-Officer to draw up a separate decree with regard to the fair rent settled, but the entry made in his decision or in the schedule attached thereto with regard to the fair rent settled shall be held to be a decree.The Revenue-Officer shall carefully scrutinize the individual entries in schedules where rents are settled for a number of tenants in joint proceedings, to ensure that injustice be not caused to individuals by the application of general rules.
