Section 23 in The United Provinces Estates Act, 1920
23. Grant or refusal of permission.
- The State Government, after considering the application and the result of any inquiry made by it or under its orders, and any further particulars or information called for by it, and the cause, if any, shown by any person against the application, may either grant or refuse permission, or grant permission in respect of a portion only of the property to which the application relates :Provided that where any portion of the immovable property of the applicant is subject to any encumbrance or charge, or may be held liable for any existing debt, demand or claim, the State Government shall not grant such permission unless the consent of all the encumbrancers upon, or persons entitled to changes upon, or person having claims enforceable against, the immovable property of the applicant is obtained, or the encumbrances, charges or claims of such persons as object to the grant of such permission are discharged, or arrangements considered satisfactor by the State Government are made for their discharge, or the State Government is satisfied that such persons will not be prejudiced by the grant of such permission.
