60. Petition of tenant or person assessed to rent under foregoing sections.
(1)When a person has been assessed to rent under the provisions of Section 58 or Section 59, such person shall, on payment of the amount recoverable under the decree, be deemed to have become a raiyat or an under-raiyat of the land, as the case may be, from the date of such assessment, and shall if he becomes a raiyat, be entitled to remain in occupation of that land at the rent so fixed, for five years from the date of the order.(2)In determining the area for which rent has been previously paid under Clauses (a) and (b) of Section 58 and what addition, reduction or assessment of rent, under Clauses (a) and (b) of Section 58 or Section 59 is fair and equitable, the Court shall have regard to the rules prescribed for the guidance of Revenue Officers in determining such area and in setting rents for each land.
