Section 117 in The United Provinces Tenancy Act, 1939
117. Grounds of enhancement of rent
. - The rent of a tenant, other than a permanent tenure-holder or a fixed-rate tenant, shall be liable to enhancement under this Act on one or more of the following grounds only :-(a)that the rent payable by the tenant is substantially less than the rent calculated at the sanctioned rates appropriate to him; or(b)that the productive powers of the land held by the tenant have been increased by fluvial action; or(c)that the productive powers of the land held by the tenant have been increased by an improvement effected by or at the expense of the land-holder; or(d)that the area of the tenant's holding has been increased by alluvion.
