Section 5 in Kerala Grants and Leases (Modification of Rights) Act, 1980
5. Power of Collector to revise assessment or rent.
(1)Notwithstanding anything contained in any law for the time being in force, or in any grant, lease deed, contract or agreement, or in any judgement, decree or order of any court, the Collector may revise, from time to time, the assessment or rent stipulated in any grant or lease deed.(2)Before revising any assessment or rent under sub-section (1), the Collector shall give the grantee or lessee, as the case may be, an opportunity of being heard and shall make such further inquiry as he deems fit.(3)Any revision of assessment or rent under sub-section (1) shall be in accordance with such principles as may be prescribed.
