(1)Where a landlord wishes to revise the rent of any premises under sub- section (1) of section 9, he shall give the tenant a notice of his intention to make the revision and, in so far as such revision is lawful under this Act, it shall be due and recoverable from the date of improvement, addition or structural alteration.(2)Every notice under sub- section (1) shall be in writing signed by or on behalf of the landlord and given in the manner provided in section 106 of the Transfer of' Property Act, 1882 (4 of 1882).
