Section 104 in The United Provinces Tenancy Act, 1939
104. Rent-rates applicable
. - In any district, part of a district or local area for which rent-rates have been determined, the sanctioned rates for the purposes of this Act shall be, -(a)the rates determined at the latest settlement or the latest revision of settlement made under tire United Provinces Land Revenue Act, 1901; or(b)the rates determined under the Agra Tenancy Act, 1926, or the Oudh Rent Act, 18S6, as the case may be; or(c)the rates determined under the provisions of this Act, whichever are the latest.
