Section 97 in The United Provinces Tenancy Act, 1939
97. Effect of enhancement of rent of non-occupancy tenant under the Act
. - If the rent of a non-occupancy tenant, not being a tenant of sir or a sub-tenant, is enhanced under the provisions of this Act, the tenant shall be entitled to hold the land at the enhanced rent for a term of not less than five years from the beginning of the agricultural year in which such enhancement takes effect.
