Section 27 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
27.
(1)The Assistant Collector shall then scrutinise the application and may examine on oath the applicant or any other person whose evidence he considers necessary.(2)The Assistant Collector shall make a memorandum of the statements recorded by him which shall be signed by him.(3)If the Assistant Collector finds that the amount deposited is less than 10 times the rent to the holding he shall order the deposit of the balance by a date to be fixed by him.(4)where the Assistant Collector is satisfied that the applicant is entitled to a declaration he shall grant the same.
