Section 25 — Discretion as to extent of enhancement or reduction.

In enhancing or reducing the rent of any land under the foregoing provisions of this chapter, the Court shall within the limits prescribed by those provisions, enhance or reduce the rent to such an amount as it considers fair and equitable, but shall not in any case fix the rent at a sum less than the amount of the land-revenue of the land and the rates and cesses chargeable thereon

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