Section 26 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(26)words and expression [land-holder] [Inserted by U.P Act No. 16 of 1953 (w.e.f. 01.07.1952).], permanent tenure-holder, thekedar, permanent lessee in Avadh, grove-holder, rent, cess, sayar, sir, [tenant] [Inserted by ibid.] hereditary tenant, khudkasht, fixed-rate tenant, rent-free grantee, exproprietory tenant, occupancy tenant, non-occupancy tenant, sub-tenant holding and crops, not defined in this Act, and used in the United Provinces Tenancy Act, 1939 (U.P. Act XVII of 1939), shall have the meaning assigned to them in that Act;
