(1)An occupancy-raiyat holding at a money-rent may institute a suit for the reduction of his rent on the following grounds, and, except as hereinafter provided in the case of a diminution of the area of the holding, not otherwise, namely :(a)on the ground that the soil of the holding has, without the fault of the raiyat, become permanently deteriorated by a deposit of and or other specific cause, sudden or gradual, or(b)on the ground that there has been a fall, not due to a temporary cause, in the average local places of staple food-crops during the currency of the present rent.(2)In any suit instituted under this Section, the Court may direct such reduction of the rent as it thinks fair and equitable.Price lists
