Section 24 in The U.P. Government Estates Thekedari Abolition Rules, 1960
24. [Section 4 (b)].
(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.(2)Upon the expiry of the period referred to in sub-rule (1), all buildings other than those owned by the State, situate on any land included in the lease, held by a lessee, shall along with the land appurtenant thereto, be deemed to have been settled with owner thereof on the following terms and conditions:(a)he shall have heritable and transferable interest in the building;(b)he shall not be liable to ejectment;(c)he shall have the right to use the building and the area appurtenant thereto for any purpose whatsoever subject to the existing rights of easement;(d)succession shall be governed by the Personal Law;(e)he shall pay to the Gaon Samaj rent for the site on which the building stands equal to the amount of rent payable therefor on the date immediately preceding the date of determination of lease. He shall, however; not be liable to pay any rent for the site if no rent was payable on the said date, and(f)if the building is abandoned or if the owner dies without any heir entitled to succeed, the building shall escheat to the State.(3)On the expiry of the remainder of the period of lease any building situate on any land included in the lease which was owned by the State Government shall be taken possession of by the Collector.
