The landlord of holding held by an occupancy raiyat, may subject to the provisions of this Act, institute a suit to enhance the rent on one or more of the following grounds, namely :(i)that the rate of rent paid by the raiyat is below the average rate paid by occupancy raiyats for land of a similar description and with similar advantage in the same village or in adjacent villages and that there is no sufficient reason for his holding at so low a rate ;(ii)that there has been a rise, and due to a temporary cause, in the average local price of staple agricultural produce grown in the locality during the currency of the present rent;(iii)that the productive powers of the land held by the raiyat have been increased by an improvement effected by, or wholly or partly at the expense of the landlord during the currency of the present rent;(iv)that the productive powers of the land held by the raiyat have been increased by fluvial action.Explanation. - "Fluvial action" includes a change in the course of a river rendering irrigation from the river practicable where it was not previously practicable.
