Section 107 in The United Provinces Tenancy Act, 1939
107. Duration of rent-rates
. - When rent-rates have been determined under the provisions of this Act for any district, part of a district or local area, they shall not again be determined, until a period of 20 years has elapsed, or the term of settlement of such district, part of a district or local area has expired:Provided that the State Government may order the declaration of rent-rates at an earlier date on the ground that there has been a substantial rise or fall in the prices of agricultural produce or of any particular form of produce.Provided further that the State Government may postpone determination of rent-rates for such period, as it may deem fit, either on the ground that there has been no substantial rise or fall in the price of agricultural produce or on grounds of administrative convenience.
