Section 126(6) in The United Provinces Tenancy Act, 1939
(6)If as a result of the proceedings of the officer appointed under this section, the as sets of a mahal, calculated in accordance with the provisions of the United Provinces Land Revenue Act, 1901, are increased or decreased, such officer shall increase or decrease, as the case may be, the land revenue of such mahal in the proportion which such increased or decreased assets bear to the assets before such increase or decrease was made.
