Section 12(ii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(ii)subject to the provisions of [clause (a) of Section 11,] [These words, brackets and letter and figures were substituted for word and figures 'Section 11', Schedule III, Clause 8.] enhance the rent, if he is satisfied that on account of any improvement made in the land, at the expense of the landlord, there has been an increase in the agricultural produce thereof.
