Section 27 in The United Provinces Estates Act, 1920
27. Execution of declaration.
- The applicant may, by an instrument in writing signed by him and attested by two or more witnesses, and registered within three months from the date of publication in English of such permission (but not by a will) declare that the whole or any portion of the property in respect of such permission has been granted under sections 23, 24 or 25 shall in future be held subject to or exempt from the provisions of this part as the case may be.Such declaration shall take effect from the date of the registration thereof.
