45. Ascertainment and record of rent at present payable.
- The Revenue-Officer shall summarily ascertain the rent at present payable by the tenant, and record it in the appropriate column of the khatian as the rent payable in respect of land held by the tenant. In recording rents, the Revenue-Officer shall have regard to the provisions of the Chota Nagpur Tenancy Act, 1908, regarding enhancement of rent, and shall record only such rent as is legally payable.In order to carry out the instructions of this rule, the Revenue-Officer may, before proceeding to attest the records of the village, hold preliminary inquiry, at which he shall record briefly the deposition of the landlord or his agent and at least one tenant, and shall make such further inquiry as may be necessary, and shall record a finding upon the rates of rent prevailing in the village for each class of land.
