(2)The rent after remission shall bear to the rent lawfully payable for the time being, the same proportion as the average prices during the twelve months ending with the 31st March of the revenue year, in respect of which such remission of rent is claimed, bear to the average prices, on the basis of which the rent has been previously fixed:Provided that the rent after remission shall not be less than the rent payable by the ryot before the enhancement made under section 30.
