Section 192(2) in The United Provinces Tenancy Act, 1939
(2)No suit shall lie under provisions of sub-section (1) unless such land, -(a)is held under a grant made in perpetuity and in consideration of the loss or surrender of a right previously vested in the grantee, or(b)is held under a grant made in perpetuity by a written instrument for valuable consideration, or(c)not being held for the performance of some service, religious or secular, or conditionally, or for a term, has been held in Agra rent-free for fifty years immediately before the seventh day of September, 1926, or in Oudh rent-free or at a favourable rate of rent for fifty years.
