Section 157 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
157. Remission for calamity by court decreeing claim for arrears
(1) If it appears to a court passing a decree in a suit for arrears of rent that the area of the holding was so decreased by dilution or otherwise or that the produce thereof was so damaged or diminished by drought, hail, pests, deposit of sand or other like calamity during the period for which the arrear is claimed that the full amount or rent payable by the tenant for the period cannot be equitably decreed, the court may allow such remission from the rent payable by the tenant for that period as may appear to it to be just.(2)No remission allowed under this section shall be deemed to very the rent payable by the tenant otherwise than for the period in respect of which such remission is allowed.
