Section 295A in The United Provinces Tenancy Act, 1939
295A. [ Right of sub-tenant to retain possession. - Notwithstanding any contract to the contrary or anything contained in this Act or any other law for the time being in force, every person who, on the date of the commencement of the United Provinces Tenancy (Amendment) Act, 1947, is a sub-tenant shall, subject to the provisions of the proviso to sub-section (3) of Section 27 of the United Provinces Tenancy (Amendment) Act, 1947, be entitled to retain possession of his holding for a period of five years from that date, and for this period nothing in sub-section (2) of Section 44 or Section 171 shall render the land-holder of such sub-tenant liable to ejectment under the provisions of Section 171 :
Provided that nothing in this section shall authorise a sub-tenant of a person who belongs to one of the classes mentioned in Section 41 to retain possession of his holding after the disability of such person has ceased.] [Added by U.P. Act No. 10 of 1947.]
