Section 34 in The United Provinces Estates Act, 1920
34. Leases of settled estate.
(1)The person for the time being entitled to, and in possession of, a settled estate may lease the same or any part thereof-(a)from year to year, or for a term not exceeding seven years, without sanction, and(b)for a term exceeding seven years, with the previous sanction of the Collector or the Deputy Commissioner :Provided that it shall not be lawful for the Collector or the Deputy Commissioner to sanction-(i)a lease for an agricultural purpose for a period exceeding fourteen years, or(ii)a lease for any other purpose, unless such lease is permitted by, and is in accordance with the provisions of rules made under clause (b) of sub-section (2) of section 38.(2)The decision of the Collector or the Deputy Commissioner under subsection (1) that any lease is, or is not, for an agricultural purpose shall be final and conclusive.(3)A premium or fine shall not be taken on any lease for an agricultural purpose, but the best rent payable year by year shall be reserved that can be reasonably obtained.(4)A premium or fine on any lease, other than a lease for an agricultural purpose, shall not be taken, except in the circumstances, and subject to the conditions, specified in rules made in this behalf under clause (h) of sub-section (2) of section 38.(5)No payment of any instalment of rent before it falls due shall operate to the prejudice of any successor in interest of the person to whom the payment is made.(6)A lease granted under this section shall be subject to any provision of the Agra Tenancy Act, 1901 [or of the Oudh Rent Act, 1886] [See U.P. Tenancy Act, 1939.] as amended by subsequent Acts applicable thereto, so far as those provisions are consistent with the provisions of this section.
