Section 200 in The United Provinces Tenancy Act, 1939
200. Extinction of rent-free grantee's interest
. - The interest of a rent-free grantee or a grantee holding at a favourable rate of rent shall be extinguished, -(a)when he dies, leaving no heir entitled to succeed him,(b)when, in accordance with the provisions of this Chapter, he becomes a proprietor, an under-proprietor or a hereditary tenant, or when he is ejected,(c)when his holding is acquired under the provisions of the Land Acquisition Act, 1894,(d)by merger,(e)when he has lost possession of his holding and the right to recover possession is barred by limitation,(f)when he surrenders his holding under the provisions of Section 82, which shall mutatis mutandis apply to him, as if he were a tenant.
