Section 191(1) in The United Provinces Tenancy Act, 1939
(1)in Agra -(a)it is held rent-free in a district or portion of a district which is permanently settled under a grant made prior to the permanent settlement, or(b)it is held rent-free under a judicial decision of a date prior to the twenty-second day of December, 1873; or(c)it is held rent-free by a holder whose title is based on a transfer of the land for valuable consideration made by the landlord or by a rent-free holder thereof before the twenty-second day of December, 1873, provided that at the date the right of the landlord to resume the land had been barred by Section 28 of Act No. 10 of 1859 or by Article 130 of the Second Schedule of the Indian Limitation Act, 1871;
