Section 191(2) in The United Provinces Tenancy Act, 1939
(2)in Oudh, -(a)it is held rent-free or at a favourable rate of rent under a Government grant; or(b)it is held rent-free or at a favourable rate of rent under a judicial decision of a date prior to the first day of January, 1902; or(c)it was acquired rent-free or at a favourable rate of rent for a valuable consideration before the tenth day of October, 1876, and the right to resume it had, before that date, been barred by the law of limitation :Provided that nothing in this section shall apply to any grants in Oudh to which the provisions of Section 79 of United Provinces Land Revenue Act, 1901, are applicable.
