Section 3(3) in The United Provinces Tenancy Act, 1939
(3)"Board", "Commissioner", "Collector", "Revenue Court", "Revenue Officer", "Settlement Officer", "Assistant Settlement Officer", "Assistant Collector", "Assistant Collector incharge of a sub-division", "tahsildar", "mahal", "lambardar" "sub-proprietor", under-proprietor", "superior proprietor" and "minor" have the same meaning as in the United Provinces Land Revenue Act, 1901, except that a sub-proprietor does not include a rent-free grantee.
