Section 13(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(2)the rent of which has not been agreed upon or otherwise fixed or is payable in kind or is based on an estimate or appraisement or the standing crop Or on rate varying with the crops sown or partly in one of such ways and partly in others, until the tenant has obtained orders of a competent court determining or commuting the rent to a fixed cash rent.
