(4)The order of the State Government under sub-section (3) stopping the recovery of rents in kind in any district or local area shall be published in the prescribed manner and shall direct-(a)that no land-holder in such district or area shall recover rent in kind from the commencement of the agricultural year during which the order is made, and(b)that, pending the determination of cash rents under section 166, a land holder in such district or local area may, in lieu of the rents in kind recover such cash rent for each holding as may be stated in the assessment parcha to be the total amount of rent assessed therefor :Provided that the cash rent so recovered shall he liable to adjustment in accordance with the rent finally determined under section 166.
