Section 48 in The United Provinces Tenancy Act, 1939
48. Rights and liabilities of sub-tenants on extinction of sub-tenancy
. - When the interest of a sub-tenant is extinguished, he shall vacate his holding but shall have in respect of the removal of standing crops and other products of the earth the same rights as the tenant would have upon ejectment in accordance with the provisions of this Act.Division, Exchange and Acquisition of Holdings
