137D. Determination of rate of rent on reclassified lands.
(1)In determining the rate of rent under clause (c) of section 137, clause (c) of section 137-A or section 137-C, the officer to whom the application is made shall have due regard to the rate of rent for similar lands, if any, with similar advantages in the neighbourhood.(2)Nothing contained in Chapters III and XI shall be deemed to affect the powers of the said officer to determine the rates of rent under any of the provisions referred to in sub-section (1).
