Section 34(6) in The United Provinces Estates Act, 1920
(6)A lease granted under this section shall be subject to any provision of the Agra Tenancy Act, 1901 [or of the Oudh Rent Act, 1886] [See U.P. Tenancy Act, 1939.] as amended by subsequent Acts applicable thereto, so far as those provisions are consistent with the provisions of this section.
