98. Revision of record-of-rights, and new settlement of rents, under orders of State Government - (1) The [State] Government may at any time, either of its own motion or on the application of any landlord or tenant, direct that any record-of-rights which has been finally published under this Act or under any law in force before the commencement of this Act, or any portion of any such record-of-rights, be revised, in the prescribed manner, but not so as to affect any rent entered therein.
(2)At any time after the expiration of the period of,-(a)fifteen years from the date of the certificate of the final publication of a record-of-rights, when such publication was made after the commencement of this Act, or(b)seven years from the date of the certificate of the final publication of a record-of-rights, when such publication was made before the commencement of this Act,and thereafter, at intervals of periods of fifteen years, the [State] Government may, of its own motion or on the application of any landlord or tenant direct,-(i)that such record-of-rights or any portion thereof be revised in the prescribed manner; and(ii)that a settlement of rents payable by tenants be made under Section 85.(3)The foregoing Sections of this Chapter shall, subject to any rules made in this behalf under Section 264, apply to every revision and settlement referred to in sub-section (1) or sub-section (2).
