(2)Any landlord shall, not, without the consent of the tenant or the written permission of the Deputy Commissioner, be entitled to measure land held by a tenant more than once in ten years, except in the following cases, namely :(a)where the area of the tenancy is liable, by reason of alluvion or diluvion, to vary from year to year, and the rent payable depends on area,(b)where the area under cultivation is liable to vary from year to year and the rent payable depends on the area under cultivation ;(c)where the landlord is a purchaser, otherwise than by voluntary transfer, and not more than two years have elapsed since the date of his entry under the purchase ;(d)where the land held by the tenant is contiguous to his landlord's khas lands and the landlord has reason to believe that the tenant has encroached upon such land, and one year has elapsed from the date of the last measurement.
