Section 12 in Northern India Canal and Drainage Act, 1873
12. Enhancement of rent on restoration of water supply.
- If a water supply increasing the value of such holding is afterwards restored to the said land, the rent of the tenant may be enhanced, in respect of the increased value of such land due to the restored water supply to an amount not exceeding that at which it is stood immediately before the abatement.Such enhancement shall be on account only of the restored water supply and shall not affect the liability of the tenant to enhancement of rent on any other ground.
