Section 11 in The United Provinces Tenancy Act, 1939
11. Extinction of sir right
. - Land shall cease to be sir, -(a)when the sir-holder becomes an ex-proprietary' tenant of such land; or(b)when under the provisions of this Act, hereditary rights accrue in such land; or(c)when being grove-land, it is transferred otherwise than in accordance with the provisions of sub-section (2) of Section 9.Provided that if an ex-proprietary tenant regains his proprietary right in the land held by him as ex-proprietary tenant such land shall again become his sir :Provided further that if, on redemption of a mortgage, the mortgagor regains possession of land which under the provisions of the Agra Tenancy Act, 1926, ceased to be sir and to which the provisions of the second paragraph of sub-section (3) of Section 15 of that Act applied, such land shall again become his sir.
