(1)When any district or other local area is ordered to be brought under re-settlement under sub-section (1) of section 142 or under sub-section (2) of section 176, the State Government may order interim relief to be given to the tenants thereof on such conditions as it may deem fit.(2)When any district or other local area is ordered to be brought under re-settlement under sub-section (2) of section, 176 the State Government may, in its discretion, also order that it shall not be necessary for the Settlement Officer to carry out the economic survey required by section 148.
