30. Limitation of enhancement of rent of occupancy raiyats.
- The rent of an occupancy raiyat, who is not a raiyat at fixed rates, may be enhanced by contract, subject to the following conditions :(a)the contract must be in writing and registered :Provided that nothing in this clauses shall prevent a landlord from recovering rent at the rate at which it has been actually paid for a continuous period of not less than three years immediately preceding the period for which rent is claimed ;(b)the rent must not be enhanced so as to exceed by more than three-sixteenth of the rent previously paid by the raiyat;(c)the rent fixed by contract shall not be liable to enhancement during a term of fifteen years from the date of the contract.
