94. Period for which rents entered in the record-of-rights are to remain unaltered - (1) When the rent of an occupancy holding is entered in a record-of-rights which has been prepared and finally published under this Chapter or any law in force before the commencement of the Act [or has been reduced under this Chapter] then subject to the provisions of Sections [85], 87, 89 and 90 such rent shall not, except on the ground of a landlord's improvement, be enhanced for a period,-
(a)fifteen years after the final publication of the record-of-rights when such publication was made after the commencement of this Act, or(b)seven years after the final publication of the record-of-rights when such publication was made before the commencement of this Act;and such rent shall not be reduced within the said period respectively, save on the ground of alteration in the area of the holding or [under Section 33-A];and no demand for rent in respect of an occupancy holding in excess of the amount entered in the said record-of-rights, shall be enforceable, save as provided in this Chapter or in Section 32 [or, where proceedings by way of appeal or revision were pending on the date of final publication of the record-of-rights, save in accordance with the decision in such proceedings or, in any appeal preferred therefrom]:Provided that in any area in respect of which a record-of-rights has been finally published before the commencement of this Act, a Revenue Officer may on the application of any landlord, made within two years from the commencement of this Act, assess a fair rent on lands which are included in a holding and are assessable with rent but for which no rent has been paid or has been entered as payable in the record-or-rights.(2)The periods of fifteen years and seven years mentioned in clauses (a) and (b) of sub-section (1) shall be counted from the date of the final publication of the record-of-rights.
