Section 6(1) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(1)Where in respect of any laud fair rent has been determined under this Act, it shall continue in force for five years:Provided that the Rent Court may, on an application made by the cultivating tenant, reduce the fair rent if it is satisfied that on account of deterioration of the- land by floods or other causes beyond the control of the cultivating tenant, the land has been wholly or partially rendered unfit for the purposes of cultivation:Provided further that the Rent Court may, on an application made by the landowner, enhance the fair rent if it is satisfied that on account of any improvements made in the land by, or at the expense of, the landowner, the produce of the land has increased.
