13. Commutation and alteration of rent.—
(1) Where rent is taken by any of the following methods,
namely:—
(a) by division or appraisement of the produce,
(b) by rates fixed with reference to the nature of the crops grown,
(c) by a rate on a recognized measure of area,
(d) by a rent in gross on the tenency, or
(e) partly by one of the methods specified in clauses
(a),
(b) and
(c) of this sub-section and partly
by another or others of them,
One of those methods shall not be commuted in whole or in part into another without the consent of
both landlord and tenant.
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(2) In the absence of a contract or a decree or order of competent authority to the contrary, a tenant
whose rent is taken by any of the methods specified in clauses
(a),
(b) and
(c) of sub-section
(1), or by the
method specified in clause
(d) of that sub-section, shall not be liable to pay for a tenancy rent at any
higher rate, or of a higher amount, as the case may be, than the rate or amount payable in respect of the
tenancy for the preceding agricultural year.
