(1)If, at any time after the commencement of the agricultural year during which assessment parchas are likely to be distributed under sub-section (3) of section 164 in any district or local area, the Settlement Officer is satisfied that on account of strained relations between lad-holders and tenants in such district or area or for any other sufficient reason, it is expedient to stop the recovery of rents in kind therein, he may make a recommendation in that behalf to the State Government.
