(1)[If on or before the date fixed under sub-section (2-A) of section 166 in respect of any village or any area for which a record-of-rights is published where such area is less than a village or within such further period, if any, as the State Government may, [***] [ Substituted for 'If within two months from the date of final publication of the record of rights under sub-section (2) of section 166' by section 90(1)(i) of the Madras Estates Land (Amendment) act, 1934 (Madras Act VIII of 1934).] from time to time, think fit to allow] either the landholder or the ryots apply for a settlement of the rent, provided that in the case of ryots the application made by [holders of not less than one-eighth] [Substituted for the words 'holders of not less than one-fourth ' by section 90( 1)(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] of the total extent of the [holding in such village or area] [Substituted for the words 'holding in the village' by section 90(l)(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], the [Collector] [Substituted for the words 'Revenue Officer' by section 3(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall, if the State Government so direct, settle a fair and equitable rent in respect of the land [situated in such village or area] [Added by section 90(l)(iv) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].Explanation. - A landholder may apply for a settlement of rent notwithstanding that his estate or part thereof has been temporarily leased.[(1-A) Notwithstanding anything contained in sub-section (1), the State Government may, at any time, direct the Collector to settle a fair and equitable rent in respect of the land situated in any village or area for which a final record-of-rights has been published separately under section 166.] [Inserted by section 90(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
