Section 13 in The United Provinces Tenancy Act, 1939
13. Application of "proprietary rights" and "tenant" to other sections
. - In Sections 8 and 9, and Sections 11 and 12 the words "proprietary rights" shall be deemed to include the right of an under-proprietor and of a permanent tenure-holder, and in Section 10 the word "tenant" includes an under-proprietor and a permanent lessee.
