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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Uttar Pradesh - Subsection

Section 119(3) in The United Provinces Tenancy Act, 1939

(3)In decreeing an enhancement of rent, if the enhancement is not less than one-fourth of the existing rent, and if the Court considers that tire immediate enforcement of the decree to its full extent will be attended with hardship to the tenant, the Court may direct that the enhancement shall take effect by yearly increments extending over any number of years not exceeding three.