Section 54 in The Chota Nagpur Tenancy Rules, 1959
54. Procedure for settlement of rents in isolated or individual cases. -
When the Revenue-Officer settles fair rents in isolated or individual cases before final publication, under Section 85(3)(a) or (b), he shall follow mutatis mutandis the procedure laid down in Rules 59 to 64 below for the settlement of fair rents after final publication, and shall incorporate the settled rents in the record to be finally published under Rule 56.
