177. Time from which settlement of rent is to take effect and limitation of period of enhancement.
- When any rent is settled under this Chapter the settlement shall take effect from the beginning of the revenue year next after the date of [the sanction by the confirming authority under sub-section (2) of section 170] [Substituted for the words 'the final order or decision fixing the rent' by section 98(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and shall not thereafter be enhanced for a period of twenty years except on the grounds specified in clauses (ii) and (iii) of section 30 or of a subsequent alteration in the area of the holding nor reduced within the said period save on the ground of alteration in the area of the holding or on the ground specified in clauses (a) and (b) of sub-section (1) of section 38:[Provided that the settlement shall take effect in respect of all holdings in a single village or where the area in respect of which the settlement is effected is less than a village in respect of all holdings in such area in the same revenue year:] [The provisos to section 177 were added by section 98(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).][Provided further that nothing in this section shall be deemed to apply to an enhancement or reduction of rent ordered under section 171,172, 173 or 175.] [Substituted for the words and figures 'under sections 171,172,173 or 175' by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).]
