- If the Collector [ordering] [Words 'ordering', 'the order' and 'ordered' were substituted respectively for the words 'passing a decree for', 'the decree' and 'decreed' by section 24 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] enhancement under clause (i) and (iv) of section 30 considers that the immediate enforcement of [the order] [Words 'ordering', 'the order' and 'ordered' were substituted respectively for the words 'passing a decree for', 'the decree' and 'decreed' by section 24 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to its full extent will be attended with hardship to the ryot, he may direct that the enhancement shall be gradual; that is to say, that the rent shall increase yearly by degrees for any number of years, not exceeding five, until the limit of the enhancement [ordered] [Words 'ordering', 'the order' and 'ordered' were substituted respectively for the words 'passing a decree for', 'the decree' and 'decreed' by section 24 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] has been reached.
