(1)Where, in consideration of the release of a tenant from the condition, special condition or incident of the nature described in Section 3, the rent payable by the tenant in respect of his tenancy was-(a)enhanced, whether under any contract between the tenant and his landlord or the provisions of any Act, for the time being in force when such enhancement was made, the amount of such enhancement shall stand cancelled, or(b)settled under Section 109 C of the [Bengal Tenancy Act, 1885], at an amount in excess of the rent which was payable for the tenancy prior to the date of such settlement, the amount so in excess shall stand cancelled.
