(2)On receipt of an application under Sub-section (1), the to Tribunal shall issue notices to all persons interested and after, inquiry, determine by an order-(i)the fair rent in respect of the holding;(ii)if there is an intermediacy or intermediaries, it payable by such intermediary or intermediaries landlord or to their respective landlords;The instalments, if any, in which the rent shall be pay able; and(iv)the date or dates on which the said rent or instalment shall be payable.
