(1)When a permanent tenure-holder or raiyat and his pedecessors in interest have held the tenure or holding at a rent or a rate of rent which has not been changed from the time of "the Permanent Settlement" the rent or rate of rent of such tenure or holding shall not be enhanced.(2)If in any suit or proceeding under this Act, it is proved that a permanent tenure-holder or a raiyat and his pedecessors in interest have held the tenure or holding at a rent or rate of rent which has not been changed during the twenty years immediately before the institution of the suit or proceeding, it shall be presumed, until the contrary is proved, that he and his predecessors in interest have held the tenure or holding at the same rent or rate of rent from the time of "the Permanent Settlement".(3)The provisions of sub-Sections (1) and (2) shall not apply in the case of raiyat who has acquired his interest as such from a jotedar.
