(2)At any time after the expiration of the period of,-(a)fifteen years from the date of the certificate of the final publication of a record-of-rights, when such publication was made after the commencement of this Act, or(b)seven years from the date of the certificate of the final publication of a record-of-rights, when such publication was made before the commencement of this Act,and thereafter, at intervals of periods of fifteen years, the [State] Government may, of its own motion or on the application of any landlord or tenant direct,-(i)that such record-of-rights or any portion thereof be revised in the prescribed manner; and(ii)that a settlement of rents payable by tenants be made under Section 85.
