(7)When any such order is made by a Revenue Officer, an appeal shall lie in the prescribed manner and to the prescribed officer.[(8) (a) If the landlord has applied under sub-section (1) and the tenure-holder or occupancy-Raiyat objects to the commutation of his rent to money-rent, the officer shall examine the grounds for the application and the objections thereto and may accept or refuse the application as he thinks fit:Provided that if he refuses the application, he shall record in writing his reasons for the refusal.(b)If any application of the landlord is accepted under clause (a), or if the landlord has applied under sub-section (1) and the tenure-holder or the occupancy-Raiyat agrees to the commutation of his rent to a money-rent or if the tenure-holder or the occupancy-Raiyat has applied under sub-section (1) the officer shall grant the application.][61A. Commutation of rents of occupancy holdings. - If the Governor by notification directs that there shall be commutation of the rents of the occupancy holdings or any class of occupancy holdings situated in any area, the rent of which is paid in kind or in any of the other ways mentioned in sub-section (1) of Section 61, the Deputy Commissioner may, on the application of the Raiyat or landlord of any such holding or of his own motion, determine the sum to be paid as money-rent for such holding and may order that the Raiyat shall, in lieu of paying his rent in kind or otherwise as aforesaid, pay the sum so determined.]
