(2)[ Before executing any improvement, the landholder may, with the previous sanction of the Collector, enter into a contract with the ryot for the payment of an additional rent in consideration of such improvement. On the improvement being effected, the landholder shall apply to the Collector for registration of the same, and the Collector after satisfying himself that the sanctioned improvement has been executed, shall register the same. On or after such registration and on the application of the landholder to enforce such contract, the Collector may pass an order granting such enhancement, not exceeding the additional rent mentioned in the contract, as is found by him to be reasonable with due regard to the consideration specified in clause (b) of sub-section (1).] [New sub-section (2) was inserted and the original sub-section (2) was renumbered as subsection (3) by section 22(ii)(a) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
