41. Rules as to enhancement on ground of increase in productive powers due to fluvial action.
- Where an enhancement is claimed on the ground of an increase in productive powers due to fluvial action-(a)the Court shall not take into account any increase which is merely temporary or casual;(b)the Court may enhance the rent to such an amount as it may deem fair and equitable, but not so as to give the landlord more than one-half of the value of the net increase in the produce of the land.
