Section 69(a) in Telangana Land Revenue Act, 1317 F.
(a)When after expiry of the term of settlement an enhancement in the assessment of land revenue on the land held by the Shikmidar is made by the [Government] [Amended by Act No.III of 1308 F.] or at any time any new local tax is levied by the [Government] [Amended by Act No.III of 1308 F.]. the Shikmidar shall be liable to a proportionate increase, provided that no agreement to the contrary has been entered into.
