Section 188 in The United Provinces Tenancy Act, 1939
188. Meaning of rent-free grant
. - A rent-free grant means a grant of a right to hold land rent-free by a landlord, with or without consideration, not being a grant for the purpose of planting a grove :Provided that in Agra, if made after the seventh day of September, 1926, and in Oudh, if made after the commencement of this Act, such grant shall be made by registered instrument.Explanation I. - When a sale of land takes place, a reservation in favour of the vendor of a portion of the land sold, to be held rent-free by such vendor, is a rent-free grant.Explanation II. - A grant of land for the performance of a service, religious or secular, is a rent-free grant.
