(3)[ An enhancement [ordered] [New sub-clause (iii) was inserted and the original sub-clauses (iii) and (iv) were renumbered as sub-clauses (iv) and (v) respectively, by section 22(i)(b) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)] under this section shall, on the application of the ryot or his successor in interest, be subject to revision by the Collector in the event of the improvement not producing or ceasing to produce the estimated effect.]
