Section 22 in The United Provinces Tenancy Act, 1939
22. Permanent tenure-holders
. - (1) When in Agra any permanent and transferable interest in India in a district or portion of a district which is permanently settled has been held, otherwise than under a terminable lease, by any person intermediate between the landlord and the occupants, from the time of the permanent settlement, at the same rate of rent, such person shall have a right to hold such interest at that rate.(2)Such person shall be called a permanent tenure-holder.
