65. Settlement of fair rent under Section 85(2)(ii).
- The foregoing Rules 61 to 64 (both inclusive) shall apply mutatis mutandis to the settlement of fair rents under clause (ii) of sub-section (2) of Section 85 of the Chota Nagpur Tenancy Act, 1908:Provided that the Revenue-officer shall, after receiving such evidence as may be tendered by the parties, of his own motion, make such further inquiries as may be necessary for the determination of a fair and equitable rent.Notwithstanding anything in any of the rules under the Chota Nagpur Tenancy Act, 1908, notice of a settlement of rent under clause (ii) of sub-section (2) of Section 85 of the said Act may be given by a general notice in the form contained in Schedule VI to the landlords and tenants concerned, and such general notice shall be served (a) by affixing a copy thereof at some conspicuous place in each village concerned, in the presence of at least two persons, whose signatures shall be taken on one copy of the notice, and (b) by proclaiming it in each village concerned by beat of drum.The cost of the proceedings shall be recoverable in such way as the Local Government may direct under Section 95 of the Act and the parties shall not be required to make any application for rent settlement or to pay any court or process fee for the initiation of proceedings.When the area under rent settlement is a Government estate or tenure, no Court or process fees shall be required from the Government at any stage of the proceedings.XI. The Trial of Suits under Sections 87, 111(8), 130 and 252 of the Act
