Section 122 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
122. Limits of enhancement
The rent of a tenant shall net be enhanced by more that one fourth of his existing rent, subject to the condition that the rent fixed shall in no case be less that three-quarters of the rent calculated at the appropriate sanctioned rent-rates:Provided that (i)this section shall not apply to a case of enhancement of rent on account of an increase in area, and(ii)the enhancement shall be ordered to take effect by yearly increments extending over a number of years, not exceeding three, if it not less than one-fourth of the existing rent.
