(4)If it appears to the Court that the entry of rent settled is incorrect, it shall, in case (a) or case (c) mentioned in Sub-section (3), declare that no rent is payable, and shall in any other case settle a fair rent;and, in any case referred to in Clause (f) or Clause (g) of the said Sub-section (3), the Court may declare the date from which the rent settled is to take effect, or pass such order relating to the entry as it may think fit.
