Section 4(3) in The United Provinces Tenancy Act, 1939
(3)When land not previously cultivated has been reclaimed by the land-holder and let to a tenant or has been let to a tenant in order that it should be reclaimed, then for a period of fourteen years after such land was first brought under cultivation nothing in this section shall be construed as affecting the conditions of any contract which relate to enhancement, abatement or variation of the rent of such land or which provide that during any period for which such land is to be held free of rent the tenant is liable to ejectment for breach of any condition thereof.Explanation. - When laird has remained uncultivated for a period of seven years it shall, for the purposes of this sub-section, be deemed to have not been previously cultivated.
