Section 76(3) in The United Provinces Tenancy Act, 1939
(3)If a land-holder has executed a work which benefits the holding of a tenant and the whole or any portion of such holding is sold in execution of a decree for arrears of rent, the purchaser shall be entitled to tire benefit of such work in respect of the land sold to the same extent and in the same manner as such land has hitherto benefited thereby.
