159. Remission or suspension of land revenue in village affected by Short (Section 127).
- The rules laid down in Appendix VIII of the last final settlement report (1906-10) of the Delhi District governing the remission and suspension of land revenue on account of a field or part of field becoming unculturable on account of the spread of reh and reimposition of the remitted land-revenue when the field has been cultivated, shall continue to apply in the State mutatis mutandis until they are revised at the next settlement.
