Section 129 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
129. Revision of rent in emergencies
(1) Notwithstanding anything contained in this Act or in any other law for the time being in force when the State Government is satisfied that owing to some extraordinary cause there has been a sudden and substantial rise or all in the prices of agricultural produce or that an emergency has arisen within any specified area, it may, by notification in the Official Gazette, appoint an officer not below the rank of a Collector ?lid invest him with all or any of the following:(a)the power of Rent Rate Officer under this Act;(b)the power to abated or enhance rents in accordance with the sanctioned rent-rates,(c)the power in any emergency to abate rents summarily otherwise than in accordance with such rent-rates.(2)Every order abating or enhancing rent under this section shall take effect from such date not preceding the beginning of the agricultural year next following the year in which the order was passed as the officer passing it may direct.(3)An appeal against an order of the officer appointed under this section abating or enhancing rent shall lie to the revenue appellate authority.(4)A revision shall lie to the Board from an appellate order of the revenue appellate authority and the Board may pass such orders in the case it thinks fit.
