(3)The rent arrived at according to the formula given in Sub-secs. (1) and (2) shall, after completion of each year from the year of commencement of this Act, again be liable to be increased and paid at the rate of 5% per annum and the amount of increase of rent shall he merged in such rent after ten years. Such tent shall further be liable to he increased at similar rate and merged in similar manner till the tenancy subsists.
