Section 8A(1) in The Rajasthan Lands Summary Settlement Act, 1953
(1)If at any time after the issue of a notification under sub-section (1) of section 3, the Settlement Officer is satisfied that on account of strained relations between land holders and tenants in any area under summary settlement or for any other sufficient reason, it is expedient to stop the recovery of rents in kind therein, he may make a recommendation in that behalf to the State Government.
