Section 103 in The United Provinces Tenancy Act, 1939
103. Procedure when rent-rates not determined
. - In any district, part of a district or local area for which rent-rates have not been determined, the Court shall decide any question relating the commutation, determination, abatement or enhancement of rent after making a local inspection and considering the rent generally payable by tenants of the same class for land of the same class in the vicinity.Rent rates and appointment of Rent-rates Officer
