Section 115U(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where any person referred to in sub-section (3) of Section 112-C has built a house on land held by a tenure-holder (not being a Government lessee) and such house exists on the fifteenth day of March 1974, the site of the house shall be deemed to be held by the owner of the house on the terms and conditions, enumerated in sub-rules 5(2) to (7) below.
