Section 7 in The Bombay Land Improvement Schemes Rules, 1949
7. Extent of enhancement of rent and conditions subject to which enhancement may be made under section 18.
(1)The owner of any land included in a scheme in any area in which levy of rent payable by a tenant is regulated under any law for the time being in force may, after three years from the date on which the scheme comes into force under section 10 of the Act, enhance the rent payable by a tenant in receipt of such land by not more than 10 per cent, of the rent payable on the date on which the scheme comes into force.(2)If any such owner desires to enhance the rent by more than the said 10 per cent, he shall apply in writing to the State Government for the purpose.(3)The State Government shall forward any application received under sub-rule (2), through the Collector, to the Mamlatdar or Mahalkari, within whose jurisdiction the land in respect of which the enhancement of rent is to be made is situated, for inquiry and report on the increase in the profits of agriculture consequent on the carrying out of works on the land under the scheme.(4)On receipt of an application under sub-rule (3) the Mamlatdar or Mahalkari, as the case may be, shall after giving notice to the tenant of the land hold an inquiry in accordance with the provisions of Chapter XII of the Bombay Land Revenue Code, 1879, and make the required report through the Collector to the State Government.(5)On receipt of the report under sub-rule (4) the State Government shall determine the extent of enhancement of rent which may be allowed and communicate its decision to the applicant.
