Section 25 in The United Provinces Tenancy Act, 1939
25. Tenants holding on special terms in Oudh
. - Every tenant in Oudh holding under a special agreement or a judicial decision made or passed before the passing of Oudh Rent Act, 1886, shall be called a tenant holding on special terms, and subject to the terms of such agreement or decree, and save as otherwise expressly provided in this Act, shall have all the rights and be subject to all the liabilities conferred and imposed upon occupancy' tenants in Oudh by this Act.
