62. Period of which commuted rents are to remain unaltered - Where the rent of a tenure or holding has been commuted under Section 61,-
(1)it shall not be increased for a period of fifteen years except,-(a)by order of the Deputy Commissioner, on the ground of a landlord's improvement, or an alteration in the area of the tenure or holding, or(b)by order of a Revenue Officer passed under Chapter XII; and(2)it shall not be reduced for a period of fifteen years except,-(i)by order of the Deputy Commissioner on one of the grounds specified in [clauses (c), (d) and (f) of Section 33-A], or(ii)by order of a Revenue Officer passed under Chapter XII.[Penalties for illegal exaction of praedial conditions or of anything in excess of rent or of local cess]
