Section 109 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
109. Additional Powers of Rent-Rate Officer
(1) In addition to proposing rent-rates according to the provisions of this Act, the Rent-Rate Officer shall, if so empowered by the State Government, decide suits for the determination, commutation, abatement and enhancement of rent in accordance with the provisions of this Act.(2)Such suits may be instituted in his court within such period as may be fixed by him with the sanction of the Board, and decrees and orders passed therein shall be subject to appeal, revision and review as if they were decrees and orders passed by an Assistant Collector.Procedure in determining rent-rates
