Section 114 in The United Provinces Tenancy Act, 1939
114. Ground of abatement of rent
. - The rent of a tenant, other than a permanent tenure-holder, or a fixed-rate tenant, shall be liable to abatement under this Act on one or more of the following grounds only :-(a)that the rent payable by the tenant is substantially greater than the rent calculated at the sanctioned rates appropriate to him; or(b)that the productive powers of the land held by the tenant have been deceased by an improvement made by the land-holder or by any cause beyond the tenant's control during the currency of the present rent; or(c)that the area of his holding has been decreased by diluvion or encroachment or by the taking up of land for a public purpose or for a work of public utility; or(d)that the rent is liable to a bailment on some ground specified in a lease, agreement or decree under which he holds.
