30. Remission of rent consequent on remission of assessment.
- Whenever for any reason the whole or any part of the assessment payable in respect of any land for any period is remitted by the State Government, the landlord shall be bound to remit the whole or a proportionate part of the rent due to him from his tenant in respect of that land for that period:Provided that, where the tenant has already paid to the landlord anything in excess of the rent payable by him under the foregoing provision, the tenant shall be entitled to have the excess adjusted towards the subsequent rent payable by him to his landlord.
