Section 30 in Assam (Temporarily Settled Areas) Tenancy Act 1971
30. Procedure for enhancement of rent.
- A landlord of any holding desiring an enhancement of rent on any ground mentioned in Section 29 may apply to the Deputy Commissioner stating the specific ground on which the claim for enhancement rents. The Deputy Commissioner shall thereupon make the necessary inquiry, and may, for that purpose cause an inspection of the land by a Revenue Officer, and shall thereafter pass such orders as deemed fit subject always to the maximum rate of rent laid down in Section 28 of the Act :Provided that-(1)Where an enhancement is claimed under Section 29 (i), the Deputy Commissioner shall not take into account any increase in productive powers due to fluvial action, which is merely temporary or casual;(2)Where the enhancement is claimed under Section 29 (ii), the Deputy Commissioner shall have regard to actual increase in productive powers caused by the improvement, the cost of improvement, and also the increase or decrease, if any, in the cost of cultivation for utilising the improvement.
