Section 15(1) in Punjab Urban Rent Restriction Act, 1941
(1)The Court may from time to time, increase the standard rent of any premises if the landlord proves to the satisfaction of the Court that by reason of any increase in the amenities of the neighbourhood since the standard rent was originally fixed or if the standard rent was at any time increased under this Section, since it was last previously increased, the premises could be let at a high rent than they would have realised had there been no such increase in the amenities.
