140. Remission for calamity by Court decreeing claim for arrears.
(1)Where the Court hearing a suit for recovery of arrears of rent is satisfied that the holding was substantially decreased by diluvion or otherwise, or the produce thereof was substantially diminished by drought, hail, deposit of sand or other calamity during the period for which the arrear is claimed, it may allow such remission from the rent, as may appear to it to be just:Provided that no such remission shall be deemed to vary the rent payable by the asami otherwise than for the period in respect of which it is made.(2)Where a Court allows remission under sub-section (1) the State Government or any authority empowered by it in this behalf, shall order consequential remission in the land revenue in accordance with such principles as may be prescribed.
