- Where for any land in his holding a ryot pays a money rent, the landholder may [apply to the Collector] [Substituted for 'institute a suit before the Collector' by section 20 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to enhance die rent on one or more of the following grounds and no others -(i)that during the currency of the existing rent there has been a rise in the average local prices of staple food-crops in the taluq or zamindari division:(a)Provided that if the rent be permanently payable at a fixed rate or rates, it shall not be liable to be enhanced under this clause on the ground of a rise in prices:(b)Provided also that no enhancement under this clause shall raise the rent by more than two annas in the rupee of the rent previously payable for the land;(ii)that during the currency of the existing rent the productive powers of the land held by the ryot have been increased by an improvement effected by, or at the expense of the landholder;(iii)that a work of irrigation or other improvement has been executed at the expense of the Government, and the landholder has been lawfully required to pay in respect of the holding an additional revenue or rate to the Government in consequence thereof;(iv)that the productive powers of the land held by the ryot have been increased by fluvial action.Explanation. - "Fluvial action" includes a change in the course of a river rendering irrigation from the river practicable where it was not previously practicable.
