Section 8A in The Rajasthan Lands Summary Settlement Act, 1953
8A. [ Interim stoppage of recovery of kind rents. [Inserted by Rajasthan Act No. 4 of 1958.]
(1)If at any time after the issue of a notification under sub-section (1) of section 3, the Settlement Officer is satisfied that on account of strained relations between land holders and tenants in any area under summary settlement 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.(2)The Settlement Commissioner shall submit the recommendation of the Settlement Officer to the State Government with such remarks as he may deem fit to make.(3)The State Government may accept the recommendation or pass such orders thereon, as it may deem fit.(4)The order of the State Government under sub-section (3), stopping the recovery of rents In kind in any area under summary settlement shall be published in the manner prescribed for the publication of the order of the State Government under sub- section (3) of section 165 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and shall direct-(a)that no landholder in such area shall recover rent in kind from the commencement of the agricultural year during which the order is made; and(b)that, pending the determination of cash rents under section 9, a land holder In such area may, in lieu of the rent in kind, recover such cash rent for each holding, as may be provisionally fixed:Provided that the cash rent so recovered shall be liable to adjustment in accordance with the rent finally determined under section 9.](5)An order stopping the recovery of rents in kind under this section shall be passed only if such rents for the kharif harvest of the year in which it is passed have not been realised.
