Section 6(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(2)If the Assistant Collector is, after examination, if any, under sub-section (1), satisfied that the applicant is prima facie entitled to the declaration and the amount deposited by him is not less than ten times the [rent payable by him in respect of his share in the holding] [ Added by Section 5 of U.P. Act VII of 1950], he shall grant (he same and in any case where the amount deposited is more than ten times rent aforesaid, direct the excess to be refunded.
