Section 4(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(2)[ Where the rent payable, or deemed to be payable, by a tenant is more than double the amount computed at hereditary rates applicable, the rent payable shall, for the purposes of sub-section (1) be such amount not exceeding double the amount aforesaid as the Assistant Collector may, determine to be just and proper].
