Section 26(2) in The United Provinces Tenancy Act, 1939
(2)When the landlord of a share in a mahal or in a specific area in a mahal so transfers the whole of such share or when such share is so transferred the landlord shall become an ex-proprietary tenant of his sir and of such portion of his khudkasht as he has cultivated continuously for three years at the date of the transfer and which, in the casa of joint sir or joint khudkasht is demarcated by the officer empowered to fix the rent of the holding under the provisions of Section 36 of the United Provinces Land Revenue Act, 1901.
