Section 121 in The United Provinces Tenancy Act, 1939
121. Decree or agreement in suits for determination, etc., of rent when to take effect
. - Subject to the provisions of sub-section (4) of Section 126, every decree, compromise or registered agreement for the determination, abatement, enhancement or commutation of rent shall take effect from the commencement of the agricultural year next following that in which the suit was instituted or the agreement was registered, unless, in the case of a decree, the Court for reasons to be recorded, directs, or unless in the case of compromise or a registered agreement, the compromise or agreement provides that it shall take effect from some later date.
