(1)The fair rent determined under this Act shall be liable to alteration or revision on the application made by the cultivating tenant to the Land Tribunal on any ground specified in Sub-section (2) or Sub-section (3).(2)Where a portion of the land comprised in the holding is acquired under any law for the time being in force for the compulsory acquisition of land for public purposes or relinquished under the Kerala Land Relinquishment Act, 1958, the tenant shall be entitled to abatement of rent in the same proportion as the yield from the portion acquired or relinquished bears to the yield from the entire holding.(3)Where any material pan of the holding is wholly destroyed or rendered substantially and permanently unfit for the purpose for which it was let, by fire or flood or any other act of God, the rent payable shall be proportionately reduced.(4)Where in respect of a holding, there is an intermediary and the rent to which the intermediary is entitled is reduced as a result of the abatement in the rent granted under Sub-section (2) or reduction of rent granted under Sub-section (3), the rent payable by the intermediary to his landlord shall he reduced in the same proportion.
