(1)Where the rent of a tenancy is the whole or a share of the land revenue thereof, with or without an addition in money, kind or service, and the land revenue of the holding in which the tenancy is situate is altered, a Revenue Officer having authority under Section 56 of the Punjab Land Revenue Act, 1887 (XXXII of 1887) to determine the land revenue payable in respect of the several holdings comprised in the estate in which the tenancy is situate, shall determine also the amount of the land revenue of the tenancy, or the proportionate share thereof, payable by the tenant as rent.
