(5)When remission of land revenue or rent has been sanctioned by the Government on account of an agricultural calamity of Class-I, the holding, for which remission has been sanctioned, will be inspected every year after rains by an officer, not below the rank of Tahsildar and where he certifies continuance of the calamity over the whole or part of the holding, the Collector shall continue the remission for the area still affected. Revenue shall be re-imposed on such holding or part thereof, which is no longer subject to the calamity. After the inspection of the holding by the Tahsildar, the Collector shall furnish to the Land Reforms Commissioner for record a statement showing the total land revenue remitted, not later than the 30th November.
