Section 126A(3) in The United Provinces Tenancy Act, 1939
(3)If the notice is neither complied with, nor cancelled-under subsection (2), the Collector shall, in accordance with the rules mentioned in subsection (2), let out such land to a tenant on a rent to be determined in accordance with the provisions of this Act, and the tenant to whom such land is let out shall be liable to pay such rent direct to the land-holder and shall, subject to the provisions of Section 30 become a hereditary tenant of such land.
