152. Commutation of rent from cash to kind.-

Where the rent of an occupancy, an exproprietary or a hereditary tenant has been commuted under section 151, he may, subject to the provisions of clause (ii) of section 161, apply that the rent of such holding be declared as payable by batai in accordance with the provisions of sections 63 and 64, or, if before commutation it was payable partly by bighori and partly by batai, in the manner it was payable before such commutation, and the court shall make such declaration.