70. When Shikmidar shall be entitled to reduction of rent.
- A Shikmidar shall be entitled to a reduction of rent in the following cases only:-(a)When any reduction in the land revenue in respect of land held by the Shikmidar is made by the [Government] [Amended by Act No.III of 1308 F.] or any local tax is remitted by the [Government] [Amended by Act No.III of 1308 F.] in proportion thereto provided that no agreement to the contrary exists.(b)When it may be so provided in the agreement.(c)When the area or capacity of the land is diminished owing to some reason, not being the result of an act of the Shikmidar, provided that no agreement to the contrary has been entered into.
