(1)Notwithstanding anything contained in this Act, where the rent of any land has been enhanced under section 30 or commuted under section 40 or has been settled under Chapter XI, a ryot may present an application before the Collector for the remission of the rent payable by him during any particular revenue year on the ground that the average local prices of staple food-crops in the taluk or zamindari division during the twelve months ending with the 31st March of that revenue year were lower by not less than 183/4 per cent than the average prices on which rent in regard to such land was partly or wholly based:Provided that, where after a commutation under section 40 or a settlement of rents under Chapter XI, the rent of the lands has been enhanced or reduced under [the provisions of clause (i), (ii) or (iv) of section 30 or of section 38,] regard shall be had to the prices on which such enhancement or reduction has been wholly or partly based.
