(1)Where a lease has been granted, or an agreement has been entered into by a landowner in respect of any land assessed to land revenue fixing for a period exceeding the term for which the land revenue has been assessed, the rent or other sum payable in respect of the land under the lease or agreement, and that term has expired, the lease or agreement shall be voidable -(a)at the option of the landowner if the land revenue of the land has been enhanced and the person to whom the lease has been granted or with whom the agreement has been entered into refuses to pay such rent or other sum as a Revenue Court, on the suit of the landowner, determines to be fair and equitable, [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).] andwhere the relation of landlord and tenant exists between the grantor and grantee of the lease or between the persons who entered into the agreement.(b)at the option of the tenant if the land revenue of the land has been reduced and the landlord refuses to accept such rent as a Revenue Court, on the suit of the tenant, determines to be fiar and equitable [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).]
