Section 47(2) in The United Provinces Tenancy Act, 1939
(2)Subject to the provisions of Section 16 of the Land Acquisition Act, 1894, the extinction of the interest of permanent tenure-holder or a fixed-rate tenant shall not of itself affect the rights of any transferee from such tenant under a valid transfer, but after the transfer all covenants binding and enforceable as between the land-holder and the tenant shall be binding and enforceable as between the land-holder and the transferee.
