Section 16 — Enhancement of rent on account of improvement effected by work.

Where any land in which a tenant has a right of occupancy has benefited by work carried out under the scheme by or at the expense of the owner of the land, and the tenant has not made any contribution to the expenses thereof, the Revenue Officer having jurisdiction shall, on application made by the owner in this behalf, enhance, in accordance with such principles as may be prescribed, the rent payable by he tenant in respect of the land, anything contained in any law to the contrary notwithstanding.

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