34. Treatment of leases for period exceeding or equal to term of assessment of land revenue.
(1)Where a lease has been granted, or an agreement has been entered into by a landowner in respect of any land assessed to land revenue fixing for a period exceeding the term for which the land revenue has been assessed, the rent or other sum payable in respect of the land under the lease or agreement, and that term has expired, the lease or agreement shall be voidable -(a)at the option of the landowner if the land revenue of the land has been enhanced and the person to whom the lease has been granted or with whom the agreement has been entered into refuses to pay such rent or other sum as a Revenue Court, on the suit of the landowner, determines to be fair and equitable, [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).] andwhere the relation of landlord and tenant exists between the granter and grantee of the lease or between the persons who entered into the agreement.(b)at the option of the tenant if the land revenue of the land has been reduced and the landlord refuses to accept such rent as a Revenue Court, on the suit of the tenant, determines to be fear and equitable [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).](2)Any agreement relative to the occupation, rent, profits or produce of any land which has been entered into for the term of the currency of an assessment shall, unless a contrary intention clearly appears in the agreement or the agreement is terminated by consent of parties or course of law, continue in force until a revised assessment takes effect.Chapter-IV Relinquishment, Abandonment and EjectmentRelinquishment
