(4)When a tenure or holding is sold in execution of a decree (or a certificate signed under the Bihar and Orissa Public Demand Recovery Act, 1914), for arrears due in respect thereof, and there is on the tenure or holding a protected interest of the kind specified in Section 214, Clause (c), the purchaser may, if he has power under this Chapter or that Act to avoid all encumbrances, sue to enhance the rent of the land which is the subject of the protected interest. On proof that the land is held at a rent which was not at the time the lease was granted a fair rent, the Court may enhance the rent to such amount as appears to be fair and equitable.This sub-section shall not apply to land which has been held for a term exceeding twelve years at a fixed rent equal to the rent of good areable land.
