Section 192 in The United Provinces Tenancy Act, 1939
192. Declaration that grantee is proprietor or under-proprietor
. - (1) Subject to the provisions of Section 191 a landlord or a grantee or a tenant of a grantee may sue for a declaration that land held rent-free or at a favourable rate of rent, -(a)in Agra, is held in proprietary right, and for the fixation of revenue thereon, or(b)in Oudh, is held in under-proprietary right, and for fixation of rent thereon.(2)No suit shall lie under provisions of sub-section (1) unless such land, -(a)is held under a grant made in perpetuity and in consideration of the loss or surrender of a right previously vested in the grantee, or(b)is held under a grant made in perpetuity by a written instrument for valuable consideration, or(c)not being held for the performance of some service, religious or secular, or conditionally, or for a term, has been held in Agra rent-free for fifty years immediately before the seventh day of September, 1926, or in Oudh rent-free or at a favourable rate of rent for fifty years.(3)When rent or revenue is fixed on such land under the provisions of this section, any tenant of the grantee shall become a hereditary tenant of his holding.
