110. Power of Revenue Officer to give effect to agreement or compromise.
- In framing a record-of-rights and in deciding disputes and suits and in all other proceedings under this Chapter, the Revenue Officer shall give effect to any lawful agreement or compromise made or entered into by any landlord and his tenant and may presume that an agreement or compromise made or entered into by a landlord and his tenant is lawful:Provided that when the terms of the agreement or compromise are such as might unfairly and in equitably affect the rights of third parties, he shall not give effect to such agreement or compromise until he has given reasonable notice to such third parties to appear and be heard in the matter, and unless and until he is satisfied that the statements made by the parties to the agreement or compromise are correct.
