(1)Notwithstanding anything contained in section 175, when the State Government is satisfied that is necessary to terminate before its expiry the term of any settlement laid down in or fixed under that section on account of a considerable and material fall in prices or on account of a considerable and material difference between the sanctioned rent-rates of any area and of its neighbouring areas or where the sanctioned rent-rates are found on further examination to be inequitably high, or for any other sufficient reason, the State Government may, by notification in Official Gazette declare its intention of terminating the term of such settlement forthwith and bringing the area concerned under re-settlement.(2)Simultaneously with or soon after such declaration the State Government shall, by a like notification, declare such term to be terminated and order the district or area concerned to be brought under re-settlement; and thereupon the provisions of this Chapter shall apply as if such district or area were under settlement operations.(3)Omitted.(4)Omitted.
