Section 177A(2) in Rajasthan Land Revenue Act 1956
(2)The tenant liable to pay enhanced rent under sub-section (1) may, within 30 days from the date from which he becomes liable to pay enhanced rent, refuse in writing to accept the rent enhanced by this section and, upon such refusal, the provisions of section 169 shall apply as if the rent so enhanced were the rent determined by an order of the Settlement Officer under section 167.
