Section 17 in The United Provinces Tenancy Act, 1939
17. Bar to hereditary rights in sir of disabled persons etc
. - If the sir-holder is a person belonging to one of the clauses to which the provisions of Section 14 apply or if the property of the sir holder is under the superintendence of the Court of Wards, sir, let to a tenant who was admitted to his tenancy by such person or while such property was under the superintendence of the Court of Wards shall, for the purposes of Section 16, be deemed not to be let and such tenant shall not be a hereditary tenant of his holding.
