Section 46 in The United Provinces Tenancy Act, 1939
46. Merger
. - Where a tenant acquires or succeeds to the entire proprietary right in his holding or where the holder of the entire proprietary right over a holding inherits or otherwise acquires the holding, the tenancy is extinguished :Provided that if the transaction by which the proprietary right was acquired, is afterwards set aside by the order of the competent Court, or if such a right is lost in consequence of the exercise of a right of pre-emption, the tenancy shall revive.Explanation. - In this section the words "proprietary right" include the rights of an under-proprietor, of a permanent lessee, and of a permanent tenure-holder.
