(1)The rent of an occupancy jotedar may be enhanced by contract, subject to the following conditions, namely :(a)the contract must be in writing and registered:Provided that nothing in this clause shall prevent a landlord from recovering rent at a rate at which it has been actually paid for a continuous period of less than three years immediately preceding the period for which rent is claimed ;(b)the rent must not be enhanced so as to exceed, by more than three annas in the rupee, the rent previously payable by the jotedar.
