Section 98 in The United Provinces Tenancy Act, 1939
98. Method of varying rent
. - Subject to the provisions of this Act, the rent of a tenant may be fixed, commuted, abated or enhanced only, -(a)by registered agreement;(b)by decree or order of a revenue Court;(c)by a compromise filed in a suit or proceeding, provided that such compromise is filed in the Court which is competent to fix, commute, abate or enhance the rent.
