Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com United Provinces Abatement Of Rent Suits Act, 1938 13 of 1938 [15 September 1938] CONTENTS 1. Short Title 2. Extent United Provinces Abatement Of Rent Suits Act, 1938 13 of 1938 [15 September 1938] An Act to extend the period for the institution of suits for abatement of rents in certain permanently settled areas Whereas it is expedient to make provision enabling certain tenants in certain permanently settled areas to sue for abatement of rent during the current fasli year; It is hereby enacted as follows:- 1. Short Title :- (a) This Act may be called the United Provinces Abatement of Rent Suits Act, 1938. (b) It extends to the permanently settled mahals of the Benares Divisions and of the Azamgarh District. 2. Extent :- Suits for abatement of rent.-Notwithstanding anything contained in the Agra Tenancy Act, 19261 or in any other law for the time being in force, a suit forabatement of rent may be instituted by a tenant other than a permanent tenure holder, a fixed rate tenant, a sub- tenant of sir at any time after this Act comes into force and before the first day of July, 1939, irrespective of the period that may have elapsed since the date on which the rent of such tenant was last agreed upon, fixed enhanced or abated: Provided that such suit shall lie only on the ground that there has been a fall in the average local prices of staple food crops during the currency of the rent payable by such tenant. 1. Now repealed by U.P. Act 17 of 1939.