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Chota Nagpur Division - Section

Section 30 in Chota Nagpur Tenancy Act, 1908

30. Power to direct gradual enhancement - Where the Deputy Commissioner considers that the immediate enforcement of the full enhancement ordered under Section 29 is likely to be attended with hardship, 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 full enhancement has been reached.

Increase of Rent in Respect of Excess Area