(2)Where any tenancy referred to in sub-section (1) has been partitioned or any portion of such tenancy has been transferred and the rent payable for the tenancy has, with the consent of the landlord of such tenancy, been distributed between the parties to the partition or between the transferor and the transferee, as the case may be, the rent payable for each of the portions of the tenancy shall be deemed to have been reduced to an amount which shall bear to the original rent of the entire tenancy the same proportion as the existing rent payable for such portion bears to the enhanced or, as the case may be, settled rent of the entire tenancy.Explanation. - In this sub-section the expression 'original rent' means the rent which was payable for the tenancy prior to the enhancement of the rent referred to in clause (a) of sub-section (1) or the settlement of rent referred to in clause (b) of the said sub-section, as the case may be.]
