Section 142 in Kerala Land Reforms (Tenancy) Rules, 1970
142. Refixation of rent in respect of leases for commercial or industrial purpose.
(1)At any Time After The Expiry Of Twelve Years From The Date Contract of tenancy or the date of refixation of rent under this rule, the lessor or lessee may apply to the Land Tribunal for refixation of the rent.(2)On receipt of such application, the Land Tribunal shall give noticed the opposite party and after making due enquiry pass orders on the application.(3)In passing orders under sub-rule (2), the Land Tribunal shall have regard to the rates of rent prevailing in the locality in respect of lands used for similar purposes.
