- The rent of a permanent tenure held from the time of "the permanent settlement" shall not be liable to enhancement except on proof-(a)that the landlord under whom it is held is entitled to enhance the rent thereof, either by local custom or by the considerations under which the tenure is held ; or(b)that the tenure-holder, by receiving a reduction of his rent otherwise than on account of a diminution of the area of the tenure, has subjected himself to the payment of the increased demand, and that the lands are capable of affording it.
