135. Variation, Remission or suspension of Land Revenue (Sections 155 and 157).
(1)If the area of holding is increased or decreased or the productivity of the land comprised therein by fluvial action or other natural cause, the land revenue payable by a Bhumidhar may be varied in the manner prescribed in this chapter.(2)Relief in land revenue of a holding may be given under section 157 on the occurrence of an agricultural calamity falling under any of the following classes:Class-I- Where the fertility of the soil is affected.Class-II-Where the crops of a particular harvest alone have been adversely affected.(3)The provisions of rule 136 shall apply to an agricultural calamity of Class I whereas those of rule 137 shall apply to an agricultural calamity of Class II.
