Section 191 in The United Provinces Tenancy Act, 1939
191. Grants not liable to fixation of revenue or rent
. - All land held rent-free or at a favourable rate of rent shall be liable to fixation of rent or revenue or to enhancement of rent, as the case may be, unless, -(1)in Agra -(a)it is held rent-free in a district or portion of a district which is permanently settled under a grant made prior to the permanent settlement, or(b)it is held rent-free under a judicial decision of a date prior to the twenty-second day of December, 1873; or(c)it is held rent-free by a holder whose title is based on a transfer of the land for valuable consideration made by the landlord or by a rent-free holder thereof before the twenty-second day of December, 1873, provided that at the date the right of the landlord to resume the land had been barred by Section 28 of Act No. 10 of 1859 or by Article 130 of the Second Schedule of the Indian Limitation Act, 1871;(2)in Oudh, -(a)it is held rent-free or at a favourable rate of rent under a Government grant; or(b)it is held rent-free or at a favourable rate of rent under a judicial decision of a date prior to the first day of January, 1902; or(c)it was acquired rent-free or at a favourable rate of rent for a valuable consideration before the tenth day of October, 1876, and the right to resume it had, before that date, been barred by the law of limitation :Provided that nothing in this section shall apply to any grants in Oudh to which the provisions of Section 79 of United Provinces Land Revenue Act, 1901, are applicable.
