7. Tenure in a permanently settled area held since permanent settlement liable to enhancement only in certain cases.
- Where a tenure in a permanently-settled area has been held from the time of the permanent settlement, its rent 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 conditions under which the tenure is held, or(b)that the tenure-holder, by receiving reductions of his rent, otherwise than on account of a diminution of the area of the tenure, has subjected himself to the payment of the increase demanded, and that the lands are capable of affording it.
