36. Bar to further enhancement or reduction of rent where there is no record-of-rights. - (1) When the rent of an occupancy holding in any area referred to in clause (a) of Section 27 has been enhanced by order of the Deputy Commissioner passed under Section 29, such rent shall not again be enhanced for a period of fifteen years except. -
(a)by order of the Deputy Commissioner, on the ground of landlord's improvement; or(b)by order of a Revenue Officer, passed under Chapter XII.(2)When the rent of an occupancy holding in any such area has been reduced by order of the Deputy Commissioner under [Section 35] such rent shall not again be reduced for a period of fifteen years, except,-(a)by order of the Deputy Commissioner on one of the grounds specified in [clauses (c), (d) and (f) of Section 33-A], or(b)by order of a Revenue Officer passed under Chapter XII.
