37. Incidents of tenancy of Raiyats having khunt-katti rights - The provisions of the Act relating to occupancy-Raiyats shall apply also to Raiyat having 'khunt-katti' rights:
Provided as follows :-(a)subject to any written contract made at the time of the commencement of his tenancy the rent payable by a Raiyat having 'khunt-katti' rights, for land in respect of which he has such rights shall not be enhanced if his tenancy of such land was created more than twenty years before the commencement of this Act; and(b)when an order is made for the enhancement of the rent payable by a Raiyat having Khunt-kattir rights, for any land in respect of which he has such rights, the enhanced rent fixed by such order shall not exceed one-half of the rent payable by an occupancy Raiyat for land of a similar description with similar advantage in the same village.
