Section 206(f) in The United Provinces Tenancy Act, 1939
(f)the provisions of Section [49] [Inserted by U.P. Act No. 10 of 1947.], 59 to 64 and of Chapter VII and of clauses (a), (b), (d) and (e) of Section 236 and of Section 237 to 240 shall apply to grove-holders as they apply to tenants, except that the provisions of Section 148 shall apply only to the extent to which they refer to the recovery of rent by suit;
