Section 4(1) in The Kosi Diara (Reduction of Settled Rents) Act, 1939
(1)Any rent deemed to have been reduced under this Act shall not, except on the ground of a landlord's improvement or of a subsequent increase in the area of the holding or portion for which it is payable, be enhanced for fifteen years, nor shall it be reduced within the period aforesaid save on the ground of a subsequent reduction in the area of the holding or portion or on any of the grounds specified in sub-clauses (i) and (ii) of clause (c) of sub-section (1) of Section 112 (A) of the Bihar Tenancy Act, 1885.
