(6)If the application is opposed, the officer shall decide whether in all the circumstances of the case it is reasonable to grant it, and in cases in which-(i)the landlord is by physical or caste disability or on account of sex, unable to cultivate personally and is dependent for livelihood upon the share of the produce payable as rent, or(ii)the land has been assigned to a religious or charitable endowment and the share of the produce payable as rent is applied for the purpose of such endowment;he shall, and in other cases he may, take into consideration the effect of commutation on the income of the landlord.
