Section 213 in The United Provinces Tenancy Act, 1939
213. Restrictions on the transfer of, and on succession to thekas
. - (1) The interest of a thekedar, -(a)shall not be transferable in execution of a decree of a civil or revenue Court;(b)except as provided by the terms of the theka, shall not be otherwise transferable or be heritable.(2)Where a thekedar's interest is heritable, it shall devolve according to the personal law applicable to him.
