Section 7 in The U.P. Government Estates Thekedari Abolition Act, 1958
7. Lessee entitled to receive compensation for determination of lease.
(1)Except as provided in sub-section (2), no lessee whose lease has been determined under Section 3, shall be entitled to claim or be paid any compensation for loss or damage caused by such determination.(2)A lessee referred to in sub-section (1), shall be entitled to receive and be paid compensation as hereinafter provided.
