62. Enhancement of rent in consideration of an improvement made by a landlord on the tenancy of an occupancy tenant.
(1)When a landlord has, with the permission mentioned in the last foregoing section, made an improvement on the tenancy of a tenant having a right of occupancy he may apply to the Collector for an enhancement of the rent of the tenant.(2)If the tenant is a tenant to whom Section 20 applies, the Collector shall enhance his rent to be share or rates, or with reference to the rent in gross, as the case may be, paid by tenants, having a similar right of occupancy, for land of a similar description and with similar advantages.(3)If the tenant is a tenant to whom Section 22 applies, the Collector shall enhance his rent to such amount as the tenant would be liable to pay under that section if the land revenue were re-assessed.(4)When the improvement ceases to exist, the Collector may, on the application of the tenant, reduce the tenant's rent, -(a)in the case of a tenant to whom Sub-section (2) applies, to the share or rates, or with reference to the rent in gross, as the case may be, paid by tenants, having a similar right of occupancy for land of a similar description and with similar advantages; and(b)in the case of a tenant to whom Sub-section (3) applies, to such an amount as the tenant would be liable to pay if the land revenue were re-assessed.(5)Sections 25 and 26 shall be construed as applying to an application under this section, and as it shall not lie in any Court for any purpose for which an application might be made under this section.Improvement by Tenants
