- Notwithstanding anything contained in sections 31 to 34, the Collector shall not in any case [order] [Substituted for 'decree' by the Adaptation Order of 1937.] any enhancement which is under the circumstances of the case unfair or inequitable, or which would operate so as to raise the rent beyond the value of the established waram of the village in which the holding is situated, commuted in accordance with the provisions of section 40.
