Section 111 in The United Provinces Tenancy Act, 1939
111. Provision for rates in special cases
. - The Rent-rate Officer shall not propose rates for other classes of tenants but, -(i)in tracts of unstable and shifting cultivating he may propose modified rates for non-occupancy tenants;(ii)he may, and when the greater part of the rent of a village is paid in kind shall, propose rates for the commutation of such rents.
