147. Substitution of service for payment of land revenue.
(1)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may [-] [The words 'with the previous sanction of the Governor-General in Council' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] authorise the remission of land-revenue in whole or in part in consideration of the person liable therefor undertaking to render in lieu thereof such public service as may be specified in an agreement to be approved by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] and executed by that person.(2)The [State Government], may [-] [The words 'with the like sanction' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] cancel any remission authorised, and agreement made sub-section (1).(3)If a landowner bound by an agreement under that sub-section to render public service in lieu of paying land-revenue fails, to render the service to the satisfaction of the Collector; the Collector may determine the portion of the land-revenue remitted which is represented by the service in respect of which land-owner is in default, and with the previous sanction of the Financial Commissioner, recover that portion as if it were an arrear of land- revenue due in respect of the land for the land-revenue whereof the service was substituted.
