Section 7(1) in The Bombay Land Improvement Schemes Rules, 1949
(1)The owner of any land included in a scheme in any area in which levy of rent payable by a tenant is regulated under any law for the time being in force may, after three years from the date on which the scheme comes into force under section 10 of the Act, enhance the rent payable by a tenant in receipt of such land by not more than 10 per cent, of the rent payable on the date on which the scheme comes into force.
