10. Limit of enhacement and progressive enhancements.
(1)When the rent of a permanent tenure- holder is liable to enhancement, it may, subject to any contract between the parties, be enhanced up to such limit as the Court thinks fair and equitable.(2)in determining what rent is fair and equitable, the court shall not leave to the permanent tenure-holder as profit less than ten per cent of the balance which remain after deducting from the gross rents payable to him, the expenses of collecting them.(3)If the Court thinks that an immediate increase of rent would produce hardship, it may direct that the enhancement shall take effect gradually at such times and by such instalments extending over a period not exceeding ten years as the Court may fix in this behalf.
