27. Methods in which rent of occupancy-Raiyat may be enhanced. - (1) From and after the commencement of this Act,-
(a)in any area for which record-of-rights has not been prepared and finally published under this Act or under any law in force before the commencement of this Act, or for which an order has not been issued under this Act or under any law in force before the commencement of this Act for the preparation of such a record, the money-rent of an occupancy-Raiyat whose rent is liable to enhancement may be enhanced only by order of the Deputy Commissioner passed under Section 29, and(b)in any area for which a record-of-rights has been prepared and finally published as aforesaid, or for which an order has been issued as aforesaid for the preparation of such a record of the money-rent of an occupancy-Raiyat whose rent is liable to enhancement may be enhanced only;(i)in cases referred to in Section 62, Section 94 or Section 99, by order of the Deputy Commissioner passed under Section 29, and(ii)in other cases, by order of a Revenue Officer passed under Chapter XII.(2)No enhancement of such rent made after the commencement of this Act in any manner other than that referred to in clause (a) or clause (b), as the case may be, whether by private contract or otherwise shall for any reason be recognised or given effect to in any suit or proceeding in any Court.
