Section 135 in The United Provinces Tenancy Act, 1939
135. Right of tenant to statement of account
. - The tenant shall, in accordance with rules made by the Board be entitled, on paying a fee of four annas to the land-holder, to receive from him, within three months after the end of an agricultural year a statement of account of rent and sayar, specifying such particulars as may, from time to time, be prescribed by the Board either generally or for any particular local area or class of cases.
