Section 121 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
121. Grounds for enhancement of rent
The rent of a tenant shall be liable to enhancement under this Act on one or more of the following grounds namely:(i)that the rent payable by the tenant is substantially less than the rent calculated at the sanctioned rent-rates appropriate to him, or(ii)that the productive powers of the land held by the tenant have been increased by fluvial action, or(iii)that the productive powers of the land held by the tenant have been increased by an improvement effected by or at the expense of the landholder, or(iv)that the area of tenant's holding has been increased by alluvion or otherwise:Provided that the rent shall in no case be enhanced so as to exceed the maximum laid down in this Chapter.
