(2)Settlements of rents may be made under sub-section (1) either,-(i)on the application of any landlord or tenant, or(ii)without such application, if the [State] Government so directs.[Explanation. - A superior landlord may apply for a settlement of rents, notwithstanding that his estate or tenure or part thereof is held by a temporary lessee or by a tenant, who holds on a rent which varies with the rent payable by the Raiyats under him.]
