Section 36 in Kerala Land Reforms (Tenancy) Rules, 1970
36. Suo motu remission of rent.
(1)The Tahsildar or the officer authorised by the Government under sub-section (2) of Section 38 shall, before initiating proceedings suo motu for remission of rent in respect of a holding, record in writing the reasons which prompted him to initiate such proceedings,(2)Proceedings for suo motu remission of rent shall be initiated sufficiently in time so as to facilitate the inspection of the damage to. or failure of, crops.
