114A. [ Revision of settlement of land revenue in certain cases. [Inserted by Act 7 of 1969 w.e.f. 17.4.1969.]
- Notwithstanding anything contained in this Act or in any other law,-(a)if at any time after the introduction of a settlement of land revenue under section 122, the State Government, for reasons to be recorded in writing, is of the opinion that in any zone, the settlement of land revenue requires modification, it may, by order, direct the revision of settlement of land revenue in such zone, and the provisions of this Chapter relating to a revision settlement of land revenue shall be applicable to such revision of settlement;(b)the land revenue settled by such settlement shall, if so directed by the State Government, with the approval of both Houses of the State Legislature, be leviable and payable from the date on which the settlement of land revenue which was directed to be revised under this section was introduced; and(c)where a settlement of land revenue is directed to be revised under clause (a), the land revenue on the lands in the zone concerned shall, pending such revision, be leviable and payable at the same rates as were in force prior to the introduction of such settlement, and after the revision of settlement of land revenue comes into force, the difference if any, between the amount of land revenue paid pending the revision, and the amount of land revenue payable for the period in accordance with the revised settlement of land revenue, shall be paid or refunded, as the case may be.]
