37. [ Limitation of time to bring successive applications for enhancement of rent. [Substituted by Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)]
- An application for enhancement of rent on the ground of a rise in prices shall not be entertained, if, within the twenty years next preceding the application, the rent has been enhanced or reduced on the ground of a rise or fall in prices or commuted or a suit or an application for enhancement or reduction of rent on the ground of a rise or fall in prices has been dismissed on the merits:Provided that nothing in this section shall, in respect of pending suits, affect the provisions of Rule 1 of Order XXIII of the Code of Civil Procedure, 1908 (Central Act V of 1908).]Reduction of Rent
