(1)An occupancy raiyat may institute a suit for the reduction of rent on one or more of the following grounds, and, except as hereinafter provided in the case of a diminution of the area of the holding not otherwise namely :(i)on the ground that the productive powers of the soil of the holding have, without the fault of the raiyat, deteriorated by a deposit of sand or any specific cause whatsoever, sudden or gradual;(ii)on the ground that there has been a fall, not due to a temporary cause, in the average local price of staple agricultural produce grown in the locality during the currency of the present rent.
