Section 17(5) in Telangana Tenancy and Agricultural Lands Act, 1950
(5)Every determination of reasonable rent under this section shall remain in force for a period of five years from the date of [the Tribunal's order] [Substituted by Act No.XIII of 1951.] under sub-section (2) or, if an appeal therefrom is filed, from the date of the Collector's order on such appeal, and shall not be called in question during that period:Provided that the Tribunal or the Collector, as the case may be, may during the said period,-(a)reduce the rent if on an application made by the tenant the Tribunal or the Collector is satisfied that on account of deterioration of the land by floods or other causes beyond the control of the tenant, the land has been wholly or partially rendered unfit for the purposes of cultivation; or(b)enhance the rent if on an application made by the landholder the Tribunal or the Collector is satisfied that on account of any improvement made in the land by or at the expense of the landholder the produce of the land has been increased.
