(1)When, in any case in which a settlement of land-revenue is not being made or is not to be made, either the landlord or the tenant applies, within three months from the date of the certificate of the final publication of the record-of-rights under Section 116, Sub-section (2), for a settlement of rent, the Revenue Officer shall settle a fair and equitable rent in respect of the land by the tenant.Explanation. - Superior landlord may apply for a settlement of rent, notwithstanding that his estate or tenure or part thereof has been temporarily leased.
