Section 3(b) in The United Provinces Estates Act, 1920
(b)of a separate, permanent, heritable and transferable right in any immovable property [* * *] [Omitted U.P. Act IV of 1924, Section 4.] and,-(i)who holds the title of Maharaja Bahadur, Maharaja, Raja Bahadur, Raja, Nawab Mumtaz-ud-daula, Nawab Bahadur, or Nawab, if conferred or recognized by the Central Government or the State Government, or(ii)who holds as a hereditary title, the title of Rajwar, Rao Bahadur, Rao, Rai, Mirza Bahadur Mirza, Khan Bahadur, Rai Bahadur, Chaudhri, or Diwan, conferred or recognized by the Central Government or the State Government, or(iii)to whom such property was granted by the Central Government or the State Government as a reward for loyalty and good services or who has inherited directly or indirectly such property from the person to whom it was so granted; or(iv)who holds such right in land assessed to land revenue to the amount of not less than seven thousand rupees a year,
