Section 100 in The United Provinces Tenancy Act, 1939
100. Restriction on institution of suits for variation of rent
. - Notwithstanding anything in this Chapter when a local area is under settlement, no suit for determination, commutation, abatement or enhancement of rent shall be maintainable under this Act until the time for making applications to the Settlement Officer, under Section 87 of the United Provinces Land Revenue Act, 1901, has passed.
