- When the rent of a permanent tenure-holder have been enhanced by Court or by contract, it shall not be again enhanced during the fifteen years next following the date on which it has been so enhanced, and for the purpose of this section, if an order for gradual enhancement of such rent has been made by a Court in accordance with the provisions of sub-Section (3) of Section 10, the full rent fixed by such order shall be deemed to have come into effect from the date of such order.
