Section 190 in The United Provinces Tenancy Act, 1939
190. Liability of grant to resumption, or assessment or enhancement of rent
. - A landlord may, in accordance with the provisions of this Chapter, sue to resume possession of land held rent-free or at a favourable rate of rent, for the fixation of rent or revenue on land held rent-free, or for the enhancement of the rent of land held at a favourable rate of rent.
