Section 226(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)It shall be lawful for the Court hearing a suit for recovery of arrears of rent, where it is satisfied that the area of the holding was substantially decreased by dilution or otherwise or the produce thereof was substantially diminished by draught, hail, deposit of sand or other calamity during the period for which the arrear is claimed, to allow such remission from the rent as may appear to it to be just:Provided that no such remission shall be deemed to vary the rent payable by the asami otherwise than for the period in respect of which it is made.
