Section 199 in The United Provinces Tenancy Act, 1939
199. Application of certain sections to grantees holding at a favourable rate of rent
. - The provisions of Section 69 and of Chapter VII and of clauses (a), (b), (d) and (e) of Section 236 and of Sections 237 to 240 shall apply to grantees holding at a favourable rate of rent as they apply to tenants, except that the provisions of Section 148 shall apply only in so far as they refer to recovery of an arrear of rent by suit.
