Section 13 in The Bengal Land-Revenue Sales Act, 1868
13. Power of enhancement.
- Every purchaser of a tenure under Section 11 of this Act shall be entitled to proceed in the manner prescribed by any law for the time being in force for the enhancement of the rent of any land coming within the fourth class of exceptions above made, if he can prove the same to have been held at what was originally an unfair rent, unless the same shall have been held for a term exceeding twelve years at a fixed rent equal to the rent of good arable land.
