Section 113(4) in The Tripura Land Revenue And Land Reforms Act, 1960
(4)Where the reasonable rent for any land has been determined under this section, it shall not be altered for a period of five years except on any of the following grounds, namely : -(a)that the quality of the land has deteriorated by flood or other natural causes;(b)that there has been an increase in the produce of the land on account of improvements made to it at the expense of the raiyat;(c)that the extent of land has been altered by more than one acre by alluvion or diluvion.(d)that the land has been partially or wholly rendered unfit for cultivation.
