Section 226 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
226. Remission for calamity by Court decreeing claim for arrears.
(1)It shall be lawful for the Court hearing a suit for recovery of arrears of rent, where it is satisfied that the area of the holding was substantially decreased by dilution or otherwise or the produce thereof was substantially diminished by draught, hail, deposit of sand or other calamity during the period for which the arrear is claimed, to allow such remission from the rent as may appear to it to be just:Provided that no such remission shall be deemed to vary the rent payable by the asami otherwise than for the period in respect of which it is made.(2)Where a Court allows remission under sub-section (1) the State Government or any authority empowered by it in this behalf shall order consequential remissions in the land revenue in accordance with such principles as may be prescribed.Miscellaneous
