Section 26(5) in The United Provinces Tenancy Act, 1939
(5)Every person who becomes an ex-proprietary tenant under the provisions of this section or who, at the commencement of this Act, is an ex-proprietary' tenant in accordance with the provisions of any previous Act or who is or becomes an ex-proprietary tenant under any other enactment for the time being in force, shall be entitled to all the rights conferred and be subject to all the liabilities imposed, on ex-proprietary tenants by this Act and unless the rent payable by' him was fixed under the provisions of a previous Act, it shall be fixed in accordance with the provisions of this Act by the officer empowered to do so under the provisions of Section 36 of the United Provinces Land Revenue Act, 1901.
