Section 102(2) in The United Provinces Tenancy Act, 1939
(2)In any proceedings for enhancement of rent on the ground that the productive powers of the holding have been increased by fluvial action or by an improvement effected by or at the expense of the land-holder, or for abatement of rent on the ground that such powers have been decreased by an improvement made by the land-holder or by any cause beyond the control of the tenant, the Court shall determine the rent with reference to the exiting rent and the increase or decrease of the productive powers.
