Section 33(3) in The United Provinces Estates Act, 1920
(3)The State Government in giving such sanction may also direct that the whole or any portion of the consideration for the transfer shall be used in the purchase of other immovable property and that the property so purchased shall form part of the settled estate.Explanation. - In this section "company" means a company as defined in clause (e) of section 3 of the Land Acquisition Act, 1894.
