Section 2(b) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(b)"land", "holding", "rent", "arrears" of rent", "crops", "landholder", "agricultural year" "tenant", "tenant holding on special terms in Avadh" "ex-proprietary tenant", "occupancy tenant", "hereditaty tenant", "revenue court" and "Commissioner" have the meanings assigned to them in the United Provinces Tenancy Act, 1939.
