(4)Where the terms of any agreement or compromise are such as might unfairly or inequitably affect the rights of third parties, the Court shall not pass a decree in accordance with such agreement or compromise unless and until it is satisfied by evidence that the statements made by the parties thereto are correct.Illustration. - A, a proprietor, agrees that B, his tenant, shall be recorded as an occupancy-raiyat this affects the rights of the tenants of B. The Court must under Sub-section (4), inquire whether B is a tenure holder or a raiyat as defined in Chapter II. If the Court finds on the evidence that B is a raiyat, it may pass a decree in accordance with the agreement, but shall not do so if it finds that B is a tenure holder.
