51D. Power of Collector to suspend recovery of dues in cases of failure of crops.
(1)If, in any area benefited by any scheme or works carried out under this Act, there has occurred in any year a total or serious failure of crops, then, notwithstanding anything hereinbefore contained, the Collector may,after such inquiry (if any) as he deems necessary, and with the previous sanction of the Commissioner of the Division.by written order, suspend, for the whole or any part of that year, the recovery of all or any sums which are recoverable from landholders and tenants, respectively, in respect of such area under the foregoing provisions of this Act.(2)Every such order shall be published in the manner prescribed in Section 12 for the publication of the notification referred to in that section.(3)When any such order has been duly published, all proceedings under the Public Demands Recovery Act, 1895 and all suits by landholders or tenants, for the recovery of any sums to which such order relates, shall be stayed during the period specified in the order.
