Section 101(2) in The United Provinces Tenancy Act, 1939
(2)When rent, which is payable partly in cash and partly in kind, is abated or enhancement under the provisions of sub-section (1), the Court shall not alter that portion of the rent which is payable in kind and shall abate or enhance that portion of the rent which is payable in cash, so that the amount of rent payable by the tenant, including the value, as determined by it, of that portion of the rent which is payable in kind, shall be equal to the rent that would have been payable by the tenant if his rent had been payable wholly in cash :Provided that, if it sees fit, the Court may order that the rent shall be payable wholly in cash.
