8. Procedure when rent demandable is recorded below that to which it might have been enhanced.
- When the rent demandable from any under-tenant or raiyat is recorded at an amount below that to which the rent of such under-tenant or raiyat might have been enhanced under this Act, it may be recorded that such under-tenant or raiyat shall from time to time be liable to pay increased rent from, such dates as may be fixed by the Settlement-officer until the rent paid by him reaches the amount which the Settlement-officer may determine to be properly payable by him under this Act.
