(1)If, at any time after the commencement of the agricultural year during which assessment parchas are likely to be distributed under sub-section (3) of section 164 in any district or local area, the Settlement Officer is satisfied that on account of strained relations between lad-holders and tenants in such district or area 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.(2)The Settlement Commissioner shall submit the recommendation of the Settlement officer to the State Government with such remarks as he may deem fit.(3)The State Government may accept the recommendation or pass such order thereon as it may deem fit.(4)The order of the State Government under sub-section (3) stopping the recovery of rents in kind in any district or local area shall be published in the prescribed manner and shall direct-(a)that no land-holder in such district or area shall recover rent in kind from the commencement of the agricultural year during which the order is made, and(b)that, pending the determination of cash rents under section 166, a land holder in such district or local area may, in lieu of the rents in kind recover such cash rent for each holding as may be stated in the assessment parcha to be the total amount of rent assessed therefor :Provided that the cash rent so recovered shall he liable to adjustment in accordance with the rent finally determined under section 166.(5)An order stopping the recovery of rents in kind under this section shall be passed only if such rents for the Kharif harvest of the year in which it is passed have not been realised.
