157. Remission or suspension of Land revenue on the occurrence of agricultural calamity.
(1)Notwithstanding anything contained in this Code, the State Government may, on the occurrence of an -agricultural calamity affecting the crops of any village, or part of a village, remit or suspend, for any period, the whole or any part of the land revenue of any holding affected by such calamity.(2)The State Government may likewise remit or suspend, for any period, the rent payable by an asami to the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], in village or part where such calamity.
