Section 22 in The Punjab Land Improvement Schemes Act, 1963
22. Permission to increase rent on account of improvements effected
. - Notwithstanding anything contained in any other law for the time being in force, it shall be lawful for a land-owner, whose land is included in a scheme, to enhance the rent payable by a tenant of such land by such amount, in such manner and subject to such conditions as may be prescribed.
