(2)Where a decree for the enhancement of the rent of such a tenant has been passed under the Punjab Tenancy Act 1868, (XXXVIII of 1868) a suit for a further enhancement of his rent shall not lie till the expiration of five years from the date of the decree, unless in the meantime the local area in which the land comprised in the decree is situate has been generally reassessed and the revenue payable in respect of that land has been increased.
