Section 62(a) in The Chota Nagpur Tenancy Rules, 1959
(a)On the date fixed for the settlement of fair rents, or subsequent date to which the proceedings are adjourned, the Revenue-Officer shall read aloud or cause to be read aloud in his presence the name of each tenant whose rent has to be settled, the area of his tenancy, and the existing rent, and shall then proceed to settle a fair rent under the provisions of Section 85 of the Chota Nagpur Tenancy Act, 1908.
