Section 123 in The United Provinces Tenancy Act, 1939
123. Remission or suspension of rent in natural calamities
. - (1) On the occurrence of an agricultural calamity affecting the crops of any mahal or portion of a mahal, the State Government or any authority empowered by it in this behalf may, in accordance with the provisions of the Sixth Schedule, remit or suspend for any period the whole or any portion of the rent of any holding affected by such calamity whether such holding is held mediately immediately from the landlord.(2)When the State government or any authority empowered by it in this behalf, remits or suspends rent under the provisions of sub-section (1) it shall, in accordance with the provisions of Sixth Schedule, remit or suspend for a like period, the whole or a portion of the revenue assessed on such mahal.
