34. Application to Deputy Commissioner for reduction of rent - (1) Any occupancy-Raiyat wishing to claim a reduction of the rent previously paid by him may present an application to the Deputy Commissioner to assess the rent on the land in respect of which such reduction is sought and (if necessary) to measure the land:
[Provided that no application for a reduction of rent under clause (a) or clause (b) of Section 33-A shall be entertained unless it is filed within a period of two years from the date on which Section 5 of the Chota Nagpur Tenancy (Amendment) Act, 1938 (Bihar Act 2 of 1938) comes into force],(2)Every such application shall specify,-(a)the yearly rent payable by the Raiyat at the date of the application;(b)the area and description of the land for which the said rent is payable;(c)the proceedings (if any) by which the said rent was fixed;(d)the general rate prevailing in the village for corresponding classes of lands;(e)the date (as nearly as it can be ascertained) when the said general rate was last adjusted in the village;(f)the amount of reduction claimed;(g)the grounds on which such reduction is claimed; and(h)any other prescribed particulars.(3)Sections 146 to 149 shall apply to every application made under this Section.
