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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in The United Provinces Estates Act, 1920

(1)The person for the time being entitled to and in possession of a settled estate may, with the previous sanction of the State Government, transfer the same or any part thereof or any interest therein, either to the Government or to any local authority, company or person, and in such case the provisions of section 32 shall not be applicable.