Section 3(g) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(g)no remission or reduction of revenue or penalty on any ground whatsoever shall be claimed. The State Government may, however, by notifications remit wholly or in part, for such period as may be specified therein, the revenue or the penalty or the both, payable for the land falling within an area or areas affected by flood or earthquake or any other natural calamity ?
