Section 29 in Assam (Temporarily Settled Areas) Tenancy Act 1971
29. Grounds for enhancement of rent.
- Subject to the maximum limits laid down in Section 28 of this Act, the rent of a tenant shall be liable to enhancement on one or more of the following grounds, namely"(i)that the productive powers of the land held by the tenant have been increased by fluvial action; or(ii)that the productive powers of the land held by the tenant have been increased by any improvement effected by or at the expense of the landlord; or(iii)that the area of the tenant's holding has been increased by alluvion or otherwise; or(iv)that the revenue rate payable by the landlord to the State Government in respect of the holding of the tenant has increased.
