33. Savings - Nothing in Sections 31 and 32 shall prohibit a landlord from realising,-
(a)increased rents from a Raiyat for separate parcels of land settled with him in any manner authorised by law, order;[(b) rents assessed under Section 67-A on land converted into Korkar,]Reduction of Rent[33A. Reduction of rent. - The Deputy Commissioner may reduce the rent of an occupancy holding on any of the following grounds :(a)that the rent of the holding has been enhanced under Section 29 on one or both of the grounds specified in clause (i) and clause (ii) of the proviso to sub-section (1) of that Section at any time between the first day of January, 1911 and the thirty-first day of December, 1936;(b)that the rent of the holding was commuted under Section 61, at any time between the first day of January, 1911 and the thirty-first day of December, 1936;(c)that the soil of a portion or the whole of such holding has, without the fault of the Raiyat, become temporarily or permanently deteriorated by a deposit of sand, by submersion under water or by any other specific cause, sudden or gradual;(d)that the landlord of such holding has failed to carry out the arrangements in respect of irrigation which he is bound to maintain;(e)that there has been a fall, not due to a temporary cause, in the average local prices of staple food-crops during the currency of the present rent;(f)that the land held by the Raiyat is of less area than the area for which rent has previously been [payable by him,]
