Section 229 in The United Provinces Tenancy Act, 1939
229. Profits when divisible
. - (1) In the absence of the determination of the date by the Settlement Officer, or of an express agreement among the co-sharers, profits shall be divisible on such dates as the State Government may, by rules made under this Act, prescribe.(2)Revenue, rent or profits and paid on the day on which they fall due become, on the following day, arrears, and the lambardar, co-sharer, muafidar, assignee of revenue of superior proprietor, as the case may be, shall be entitled to claim interest on such arrears at the rate of one anna in the rupee per annum simple interest.
