Section 6(ii) in The United Provinces Tenancy Act, 1939
(ii)before the commencement of this Act, received in accordance with the provisions of that section, in exchange for land which was sir under the provisions of clause (a) or clause (b) or clause (c) of Section 4 of the Agra Tenancy Act, 1926, or of clause (a) or clause (b) of-sub-section (17) of Section 3 of the Oudh Rent Act, 1886 :
