(1)For the purposes of settling rents under this Part and preparing a Settlement Rent Roll, the Revenue Officer may proceed in any one or more of the following ways or partly in one of those ways and partly in another, that is to say -(a)if in any case the landlord and tenant agree between themselves as to the amount of the rent fairly and equitably payable; the Revenue Officer shall satisfy himself that the rent so agreed upon is fair and equitable; and if he is so satisfied, but not otherwise, it may be settled and recorded as the fair and equitable rent;(b)the Revenue Officer may himself propose what he deems to be the fair and equitable rent, and if the amount so proposed is accepted, either orally or in writing, by the tenant, and if the landlord, after notice to attend, raises no objection, the rent so proposed may be settled and recorded as the fair and equitable rent;(c)if the circumstances are, in the opinion of the Revenue Officer, such as to make it practicable to prepare a Table of Rates showing for any local area estate, tenure or village or part thereof, or for each class of land in any local area, estate tenure or village or part thereof, the rate or rates of rent fairly and equitably payable by tenure-holders and raiyats and under-raiyats of each class, he may frame a Table of Rates and settle and record all or any of the rents on the basis of such rates in the manner hereinafter described;(d)the Revenue Officer may settle all or any of the rents by maintaining the existing rentals recorded in the record-of-rights as published under Section 116, Sub-section (1) or by enhancing or reducing such rents :Provided that, in making any such settlement, regard shall be had to the principles laid down in Sections 7 to 10, 32 to 43, 45, 46, 51, 58 to 60, 234 to 247.
