Section 197 in The United Provinces Tenancy Act, 1939
197. Determination of class of tenure and of amount of rent payable
. - If, under the provisions of this Chapter, rent is fixed on a rent-free grant, or the rent of a grant held at a favourable rate of rent is enhanced under the provisions of Section 194, the grantee shall become a hereditary tenant from tire date of the decree, fixing or enhancing the rent.
