Section 108 in The United Provinces Tenancy Act, 1939
108. Additional powers of rent-rates officer
. - (1) In addition to proposing rent-rates according to the provisions of this Act, the rent-rate officer shall, if so empowered by the [State Government], decide suits for the determination, commutation, abatement and enhancement of rent in accordance with the provisions of this Act.(2)Such suits may be instituted in his Court within such period as may be fixed by him with the sanction of the Board.Procedure in determining Rent-rates
