Section 252(2) in The United Provinces Tenancy Act, 1939
(2)If the whole of the tenant's holding is leased under the provisions of sub-section (1), the lessee shall be liable to pay to the land-holder the rent previously payable by the tenant for the holding, and if a portion only of such holding is so leased, the lessee shall be liable to pay to the land-holder such portion of the rent previously payable by the tenant for such holdings as may be determined by the tahsildar in accordance with rules made by the Board and the tenant shall be liable to pay the remainder of such rent.
