Section 24(1) in The U.P. Government Estates Thekedari Abolition Rules, 1960
(1)All buildings, situate on any land included in the lease, held by the lessee shall, upon the determination of the lease, continue to be held by him for the remainder of the period of the lease on the same terms and conditions on which the building, together with the area appurtenant thereto, was held prior to the date of determination.
