(1)When the rent of an occupancy raiyat has been enhanced by the Court it shall not be again enhanced during the fifteen years next following the date on which it has been so enhanced.(2)If the Court in passing a decree for enhancement considers that the immediate increase of rent would produce hardship, it may direct that the enhancement shall take effect gradually at such times and by such instalments extending over a period not exceeding ten years the Court may fix in this behalf, and, for the purposes of sub-Section (1), the full rent shall be deemed to have come into effect from the date of the decree.
