Section 20 in The United Provinces Tenancy Act, 1939
20. Rights of tenants of sir
. - Every person, who is a tenant of sir at the commencement of this Act and who does not become a hereditary tenant under the provisions of Section 14 or Section 15 or 16 or whom is admitted thereafter rs a tenant of sir, shall be entitled to retain possession of his holding for a period of five years from the date of the commencement of this Act or of admission, as the case may be.
