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State of Uttar Pradesh - Section

Section 146 in The United Provinces Tenancy Act, 1939

146. Rent when in arrear

. - Any instalment of rent not paid on or before the day when it falls due becomes an arrear on the date following the day it fell due, and the tenant shall thereupon become liable to pay interest on the arrears at the rate of one anna per rupee per annum simple interest.