Section 64 in The Chota Nagpur Tenancy Rules, 1959
64. Decision of issues under Section 86. -
When in the settlement of fair rents, issues are raised under Section 86 of the said Act, they shall be heard and decided before fair rents are settled. Proceedings under the said Section 86 shall be dealt with in all respects as suits between the parties. Such suits shall ordinarily be tried separately for each tenancy, unless the Revenue-Officer, for reasons to be recorded by him, considers that the suits affecting two or more tenancies may conveniently be tried together without prejudice to the parties concerned.
