Section 9 in The United Provinces Tenancy Act, 1939
9. Succession to, and transfer of sir right
. - (1) On the death of a sir holder sir right shall not devolve except in accordance with the personal law to which the deceased was subject.(2)Sir right is not transferable except, -(a)by gift to a person to whom the proprietary right in the sir is gift, or(b)by exchange :Provided that no sir holder shall exchange sir for sir in a mahal in which he is not a co-sharer unless the proprietary rights in the sir are exchanged.
