Section 144 in The United Provinces Tenancy Act, 1939
144. Suit for arrears of produce rent
. - If rent which is based on an estimate or appraisement of the standing crop or which is payable by a division of the produce is in arrears and no order having the effect of a decree for arrears of rent has been passed under the provisions of sub-section (7) of Section 143, the land-holder may bring a suit for the recovery of such arrears. In either case the Court shall determine the rent in accordance with the provisions of Chapter VI.
