Section 28 in The United Provinces Tenancy Act, 1939
28. Occupancy tenants
. - Every tenant, who is not a fixed rate tenant or an ex-proprietary tenant and who, at the commencement of this Act, has acquired a right of occupancy under the Agra Tenancy Act, 1926, or any previous enactment relating to Agra, or under the Oudh Rent Act, 1886, shall be called an occupancy tenant, and shall have the rights and be subject to the liabilities conferred and imposed on occupancy tenants by this Act.
