Section 22 — Enhancement of cash rents of occupancy tenants.

(1) Where a tenant having a right of occupancy pays his rent entirely by a cash-rate on a recognized measure of area or by a cash-rent in gross on his tenancy, the rent may be enhanced on the ground that, after deduction therefrom of the land revenue of, and the rates and cesses chargeable on, the tenancy, it is— (a) if the tenant belongs to the class specified in clause (a) of sub-section (1) of section 5, less than two annas per rupee of the amount of the land-revenue; (b) if he belongs to any of the classes specified in clauses (b) , (c) and (d) of that sub-section less than six annas per rupee of the amount of the land-revenue ; (c) if he belongs to the class specified in section 6, or if his right of occupancy is established under section 8 and his rent is not regulated by contract, less than twelve annas per rupee of the amount of the land-revenue. (2) In a case to which sub-section (1) applies, the rent may be enhanced to an amount not exceeding two, six or twelve annas per rupee of the amount of the land-revenue as the case may be, in addition to the amount of the land-revenue of the tenancy and the rates and cessers chargeable thereon.

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