Section 126A(2) in The United Provinces Tenancy Act, 1939
(2)When a declaration under sub-section (1) has been made in respect of any area, the Collector may, by means of a written notice, call upon the land-holder of any such land situated within such area, to let out for cultivation, within six months from the date of the service of such notice, such land in the manner and order of preference prescribed in the rules made by the Board in this behalf. Copies of the notice shall be fixed to the village chaupal or other public places in the village. If the land-holder satisfies the Collector that he has so let out the land, the provisions of sub-section (3) of Section 4 shall apply to a contract entered into between him and the tenant in respect of such land. In such proceedings, the Collector shall consider the claims, if any, put forward by a person claiming preference to satisfy himself whether the land-holder has actually let out the land in accordance with the rules. If the land-holder shows to the satisfaction of the Collector within one month from the date of the notice that the land is not capable of being utilized for agricultural purposes or that it is already being properly utilized, the Collector shall cancel the notice :Provided that where such land is in the possession of thekedar, the Collector shall issue notice to both the thekedar and the landlord :Provided also that the Collector may suspend the notice, if he is satisfied that the land-holder is making arrangements for the proper utilization of the land within the agricultural year next following the date of the notice, and if the whole or any part of the land is so utilized within the time the notice remains suspended, the Collector shall cancel the notice in respect of the whole or part of the land so utilized :Provided further that no notice shall be issued under this sub-section in respect of any land which was being used on or after the first day of January, 1940, as pasture land, threshing floor, irrigating tank or for some other purpose for the benefit of the public or a section of the public.
