Section 116 in The United Provinces Tenancy Act, 1939
116. Abatement of rent of under-proprietor and permanent lessee
. - The rent of an under proprietor, other than an under-proprietor who holds a sub-settlement, and of a permanent lessee, other than a permanent lessee of a whole mahal or patti, shall be liable to abatement only on one of the grounds mentioned in clause (c) of Section 114, or on some ground specified in the lease, agreement or decree under which he holds.
