Section 126 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
126. Remission or suspension of rent in agricultural calamities
On the occurrence of a famine or scarcity in any area or of an agricultural calamity affecting the crops of any area, the State Government or any authority empowered by it in this behalf may in accordance with rules made by the State Government in that behalf remit or suspend for any period the whole or any portion of the rent payable by a tenant in such area.
