Section 50 in The United Provinces Tenancy Act, 1939
50. Rights of tenants in land received in exchange from land- holder
. - A land-holder may, in agreement with a tenant, give such tenant land, other than land which is let, in exchange for land included in such tenant's holding, and such tenant shall have the same right in the land so received by him in exchange as he had in the land given in exchange.
