6A. [ Revision of rent. [Inserted by Act 57 of 1988, section 4 (w.e.f. 1-12-1988).] - Notwithstanding anything contained in this Act, the standard rent, or, where no standard rent is fixed under the provisions of this Act in respect of any premises, the rent agreed upon between the landlord and the tenant, may be increased by ten per cent. every three years.]
