(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.When the record has been read over as provided for above, the Revenue-Officer shall record all claims to enhancement or reduction of the existing rent and shall try and decide any issues which may be raised under Section 86 of the said Act.(b)Where a landlord or tenant does not attend, after due service of notice has been proved, the procedure may be ex parte.(c)Where a landlord or tenant appears, the Revenue-Officer shall record evidence in the manner prescribed in Section 164 of the said Act, and shall settle a fair and equitable rent. In important cases, the evidence shall be recorded at length.(d)When a fair rent has been settled under these rules, it shall be entered in the khatian as the rent payable in respect of the holding from the date prescribed by Section 97 of the said Act.
