96. Power of Revenue Officer to give effect to agreement or compromise - In framing a record-of-rights, and in deciding disputes under this Chapter the Revenue Officer shall give effect to any lawful agreement or compromise made or entered into by any landlord and his tenant :
Provided as follows :-(a)the Revenue Officer shall not give effect to any agreement or compromise and terms of which, if they were embodied in a contract could not be enforced under this Act; and(b)where the terms of any agreement or compromise are such as might unfairly or inequitably affect the right of third parties, the Revenue Officer shall not give effect to such agreement or compromise unless and until he is satisfied by evidence that the statements made by the parties thereto are correct.
