Section 120 in The United Provinces Tenancy Act, 1939
120. Tenant's plea in enhancement suit
. - If a tenant who is sued for enhancement of rent proves that the whole or any portion of the enhancement decreeable is due to an improvement which was made by him within the last thirty years and which he was entitled to make, the Court shall pass a decree only for such enhancement, if any, as it might have decreed if the tenant had made no improvement.
