Section 58(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)[ The following terms and conditions shall be deemed to be included in the case of every settlement referred to in sub-rule (2), namely -(a)[ the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as applicable to the Bhumidhars;](b)the lessee shall be entitled to utilize the land only for cultivation or for other purposes connected with agriculture;(c)except in cases provided for in clauses (d) and (e, no lessee shall have any right to transfer or sublet the land settled or leased in his favour;(d)the lessee shall have the right to mortgage (including charge) the land in accordance with Section 153(2) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;(e)the lessee shall have the right to sublet the land in accordance with Sections 156 and 157 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, and the provisions of the said Act and the rules made thereunder relating to subletting shall mutatis mutandis apply;(f)the lessee shall pay annually to the State Government in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.]
