Section 7(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(2)The principles contained in the provisos to sub-section (1) shall apply in respect of any instalments falling due on or after January 1, 1950 subject to such "alterations, modifications or adaptation, as the State Government may notify).[7-A. Declaration not to affect the share or interest in the holding. [ Add by item 6 of Schedule IV of U.P. Act I of 1951] - No person shall, by virtue of any declaration made under Section 6, be entitled to any larger share in the holding than to which he may have been otherwise entitled and notwithstanding the declaration the interest of any other tenant in the holding shall continue unaffected.][7-B. Recovery of the excess amount. - Where any person has, whether before or after the dale of grant of declaration under Section 7, paid to his land-holder on account of rent of the land in respect of which the declaration has been granted an amount in excess of the amount which he was liable to pay under clause (b) of the said section he may apply to Assistant Collector for the recovery of the excess amount.]
