Section 55(2) in The United Provinces Tenancy Act, 1939
(2)Such lease or counterpart shall contain, in addition to the name and description of the land-holder and of the tenant the following particulars, namely, -(a)the class to which the tenant belongs;(b)the area, numbered plots or boundaries of the holding;(c)the rent payable in respect of the holding, and, whether fixed rent is payable in cash or whether rent is payable by division of the produce, or is passed on an appraisement or estimate of the standing crop or varies with the crop sown;(d)the dates on which and the instalments in which the rent is payable;(e)in the case of rent payable in kind, the time, place and manner of appraisement, division or delivery of the crops;(f)in the case of a non-occupancy tenant, the term for which the tenancy is to run; and(g)any special conditions not-inconsistent with provisions of this Act.
