Section 31 in The United Provinces Estates Act, 1920
31. State Government empowered to exclude settled estate from operation of the Act.
- Notwithstanding anything in this Act contained, it shall be lawful for the State Government for any reason which it may consider sufficient, on the application of the estate-holder, to declare by notification in the Official Gazette that the settled estate or any part thereof to which he is entitled and of which he is in possession shall cease to be subject to the provisions of this part.Such declaration shall take effect from the date of the publication thereof in English.
