Section 105 in The United Provinces Tenancy Act, 1939
105. Provision if rent rates did or did not distinguish between occupancy, non-occupancy and statutory tenants
. - (1) If the rent-rates referred to in Section 104 do not distinguish between occupancy and non-occupancy or statutory tenants, such rates shall be deemed to be sanctioned rates for both occupancy and hereditary tenants.(2)If the rent-rates referred to in sub-section (1) distinguished between occupancy and non-occupancy or statutory tenants, the rates sanctioned for either non-occupancy or statutory tenants shall be deemed to be sanctioned rates for hereditary tenants.
