(2)[ The Tahsildar of the taluk in which the holding is situate or any other officer not below the rank of Tahsildar authorised by the Government in this behalf by notification in the Gazette may, either suo motu or on application by a tenant, determine, after such enquiry as may he prescribed, the extent of damage to, or failure of, crops under Sub-section (1) and order such remission of rent as appears to him just and proper.] [Substituted by Act No. 35 of 1969.]
