Section 51 in The United Provinces Tenancy Act, 1939
51. Exchange of land between tenants
. - (1) Tenants of the same class may agree to exchange land which they hold from landlord, under-proprietor, permanent lessee or permanent tenure-holder with his written consent, or which they hold from different landlords, under-proprietors, permanent lessees or permanent tenure-holders with the written consent of all such persons.(2)On exchange the tenants shall have the same rights in the land received in exchange as they had in the land given in exchange.
