Section 20A in The United Provinces Tenancy Act, 1939
20A. Right of tenant of sir to retain possession
. - Every person who, on the dale of the commencement of the United Provinces Tenancy (Amendment) Act, 1947, is a tenant of sir-holding from a sir-holder to whom the provisions of the first proviso to clause (a) of Section 6 apply, and who does not become a hereditary tenant under the provisions of Section 14 or Section 15 or section 16, shall be entitled to retain possession of his holding for a period of five years from that date.
