99. Enhancement of rent where application under Section 98 is rejected - If the [State] Government rejects any application made by a landlord under Section 98, sub-section (2), for a revision of a record-of-rights after the expiration of the period of fifteen years or the period of seven years as the case may be, referred to in that sub-section, such landlord may apply to Deputy Commissioner for the enhancement of any rent entered in such record-of-rights as being payable to him.
