34. Rules as to enhancement of rent on the ground of fluvial action.
- Where an enhancement is claimed under section 30, clause (iv) -(a)the Collector shall not take into account any increase which is merely temporary or casual;(b)the Collector may enhance the rent to such an amount as he may deem fair and equitable, but not so as to give the landholder more than one-half of the value of the net increase in the produce of the land.
