43. Abatement of inferior holder's rent on interruption of water-supply.
- Every inferior holder of any land in respect of which such compensation has been paid shall, if he receives no part of the said compensation, be entitled to an abatement of the rent previously payable by him to the superior holder thereof in proportion to the reduced value of the holding;Enhancement of inferior holder's rent on restoration of water supply. - Cut, if a water supply which increases the value of the holding is afterwards restored to the said land otherwise than at the cost of the inferior holder, the superior holder shall be entitled to enhance the rent in proportion to such increased value:Provided that the enhanced rent shall not in any case exceed the rent payable by the inferior holder before the abatement, unless the superior holder shall, independently of the provisions of this section, be entitled so as to enhance the previous rent.[Part VI [This heading was substituted for the original heading 'Part-VI of Water Rates' by Bombay 59 of 1950, section 3.] Water Rates, Betterment Charges and Irrigation Cess] Supply Rates
