Section 9(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)The rent payable by a tenant to his landlord in respect of any land in a village or group of villages, or areas, shall be at the rate fixed under sub-section (1):Provided that the Mamlatdar or the Collector, subject to the provisions of section 8, may at any time during any such period of five years, on an application made to him in this behalf,-(i)reduce the rent, if he is satisfied that on account of the deterioration of the land by flood, or other cause beyond the control of the tenant, the land has been wholly or partially rendered unfit for cultivation, or(ii)enhance the rent, if he is satisfied that on account of any improvement made in the land, at the expense of the landlord, there has been an increase in the agricultural produce thereof.
