Section 26(4) in The United Provinces Tenancy Act, 1939
(4)If, in the course of proceedings under this section the officer empowered to fix the rent of the holding finds that any of the landlord's sir is land to which the provisions of the third proviso to clause (a) of Section 6 apply, or that the landlord is a sir-holder to whom the provisions to subsection (2) of Section 16 apply, he shall stay proceedings under this section and shall proceed under the provisions of Section 15 or Section 16, as the case may be, and the provisions of this section regarding sir shall not apply to any area in which he orders that the tenants are hereditary tenants.
