Section 295 in The United Provinces Tenancy Act, 1939
295. Right of sub-tenant in Oudh to retain possession of his holding
. - Notwithstanding any contract to the contrary of anything in this Act or any Other law for the time being in force, every person who, at tire commencement of this Act is a sub-tenant in Oudh shall be entitled to retain possession of this holding for a period of five years from sued commencement, and for this period nothing in sub-section (2) of Section 44 or Section 171 or Section 171 shall render the land-holder or such sub-tenant liable to ejectment under the provisions of Section 171 :Provided that nothing in this section shall authorise a sub-tenant or a person who belongs to one of the classes mentioned in Section 41 to retain possession of his holding after the disability of such person has ceased.
