(1)An occupancy raiyat may institute a suit for the reduction of rent on one or more of the following grounds, and, except as hereinafter provided in the case of a diminution of the area of the holding not otherwise namely :(i)on the ground that the productive powers of the soil of the holding have, without the fault of the raiyat, deteriorated by a deposit of sand or any specific cause whatsoever, sudden or gradual;(ii)on the ground that there has been a fall, not due to a temporary cause, in the average local price of staple agricultural produce grown in the locality during the currency of the present rent.(2)The provision of Clause (ii) of Section 31 and Clause (ii) of sub-Section (1) shall not apply in the case of a raiyat who pays rent in kind.
