Section 248 in The United Provinces Tenancy Act, 1939
248. Registration of encumbrance created by under-proprietor
- A beneficial lease or other encumbrance created an under-proprietor on his tenure after the twenty-second day of July, 1868, shall not be valid in the event of the sale of his rights and interests in execution of a decree for arrears of rent, unless the encumbrance has been registered under any rule or law for the time being in force in Oudh within four months after the creation thereof, and not less than thirty days before the date of attachment of those rights and interests.
