(4)Where the parties agree among themselves, by compromise or otherwise, as to the amount of the rent, the [Collector] [Substituted for the words 'Revenue Officer' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall satisfy himself that the amount agreed upon is fair and equitable, and if so satisfied, but not otherwise, he shall record the amount so agreed upon as the fair and (2) of section 166" by section 90(l)(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934). equitable rent. If not so satisfied, he shall himself settle a fair and equitable rent as provided in subsections (2) and (3).
