(1) The rent payable by a thika tenant for his holding may be enhanced by the Controller on application made to the Controller by the landlord in the prescribed manner on either or both of the following grounds, namely :(a)that the value of the holding has increased;(b)that the landlord has effected some improvement to the land at his own cost which has increased the value of the holding :Provided that no rent shall be enhanced under this sub-section so as to exceed the rent previously payable by the thika tenant by more than twelve and a half per centum.(2)The rent fixed under sub-section (1) shall not be further enhanced during three years next following the date on which it has been last so enhanced.
