(1)The Settlement Commissioner shall scrutinise the proposals received under section 155 and make such inquiry in any of the matters contained therein as he may think necessary.(2)He shall then submit the proposals to the Board alongwith his remarks and recommendations in respect thereof.(3)On receipt of the proposals submitted under sub-section (2) the Board may direct further inquiry into any of the matters contained therein.(4)After such further enquiry, if any, as is referred to in sub-section (3), has been made or held, the Board shall submit the proposals for the sanction of the State Government either without any modification or with such modifications in the proposed assessment circles or assessment groups, soil classes and rent-rates as it may, for reasons to be recorded in writing think necessary.(5)The State Government may (i)sanction the proposals as recommended by the Board, or(ii)direct such further enquiry to be made as it may deem necessary, or(iii)return the proposals for the reconsideration for the Board, or(iv)sanction the proposals with such modifications as it may deem fit; and the rent-rates so sanctioned shall be the sanctioned rent-rates.C. Determination of Rents
