Section 36(2) in The United Provinces Estates Act, 1920
(2)No court shall question the validity or propriety of any declaration made under section 27 or section 29 as the case may be-(a)except in so far as the declaration purports to affect property not included in the written permission granted by the State Government, or(b)(where permission has been granted under section 23 or section 24) except in so far as the person by whom the declaration is made shall be found not to have been entitled to, and in possession of a permanent, heritable and transferable right in the immovable property included therein or such person was not Competent to contract, or(c)(where permission has been granted under section 25) unless such person shall be found not to have been entitled to, and in possession of, the settled estated at the date of the application under that section, or the declaration sought to be revoked was irrevocable.
