Section 112 in The United Provinces Tenancy Act, 1939
112. Procedure in publishing and sanctioning rent-rates
. - (1) The Rent-rate Officer shall publish in such manner as may be prescribed the proposals and records made by him under Section 110 and Section 111 and shall receive and consider any objections which may be made to them.(2)When such objections, if any, have been considered and disposed of according to the prescribed procedure the Rent-rate Officer shall submit the proposals and records made by him after such modification, if any, as he may think fit to the Board.(3)On receipt of the proposals and records submitted by the Rent-rate Officer under sub-section (2), the Board may direct further inquiry into any of the matters contained therein.(4)The Board shall either sanction the proposed circles, soil classifications, rent-rates and other matters recorded under Sections 110 and 111 or may, for reasons to be recorded, sanction them with such modification as they think fit and the rates so sanctioned shall be sanctioned rates.Commutation, Abatement and Enhancement of Rent
