Section 106 in The United Provinces Tenancy Act, 1939
106. Order for determining rent rates
. - Notwithstanding anything to the contrary in the United Provinces Land Revenue Act, 1901, the State Government may, by notification in the Official Gazette, order that rent-rates shall be determined for any specified district or part of a district or local area, whether by revision of the most recent rent-rates or otherwise and may appoint an officer having powers, not less than those of an Assistant Collector of the first class, hereinafter called a Rent-rate Officer, to propose rent-rates for occupancy and hereditary tenants in accordance with the provisions of this Act and with rules made by the Board.
