(3)Such settlements shall ordinarily be made after the final publication of the record-of-rights, and shall not in any case be made on the application of a landlord or tenant after such final publication, unless such application be made within [three] months from the date of the certificate of such final publication; but may in any case be made before such publication,-(a)with the consent of the parties concerned, or(b)if the Revenue Officer considers that, that course would, in the circumstance, be advisable.
