Section 154 in The Ajmer Tenancy and Land Records Act, 1950
154. Ground of enhancement of fixed money rent.—
The fixed money rent of the bighori, determined under section 151, of an occupancy, an exproprietary or a hereditary tenant, shall be liable to enhancement on one or more of the following grounds:—(a)that the rent payable by the tenant is substantially less than the rent calculated at the sanctioned rates appropriate to him; or(b)that the productive power of the land held by the tenant has increased by an improvement effected by, or at the expense of, the land holder, other than a work in respect of which irrigation dues are payable under section 87 or which is carried out under the scheme sanctioned by the Central Government under section 5 of the Delhi and Ajmer-Merwars Land Development Act, 1948 (LXVI of 1948); or(c)in case of fixed money rent, that the area of the holding has been increased by alluvion.
