Section 24(2) in The U.P. Government Estates Thekedari Abolition Rules, 1960
(2)Upon the expiry of the period referred to in sub-rule (1), all buildings other than those owned by the State, situate on any land included in the lease, held by a lessee, shall along with the land appurtenant thereto, be deemed to have been settled with owner thereof on the following terms and conditions:(a)he shall have heritable and transferable interest in the building;(b)he shall not be liable to ejectment;(c)he shall have the right to use the building and the area appurtenant thereto for any purpose whatsoever subject to the existing rights of easement;(d)succession shall be governed by the Personal Law;(e)he shall pay to the Gaon Samaj rent for the site on which the building stands equal to the amount of rent payable therefor on the date immediately preceding the date of determination of lease. He shall, however; not be liable to pay any rent for the site if no rent was payable on the said date, and(f)if the building is abandoned or if the owner dies without any heir entitled to succeed, the building shall escheat to the State.
