Section 18 in The United Provinces Estates Act, 1920
18. Application for removal from list of estate holders.
- An estate holder competent to contract to whose estate the provisions of Part II do not apply may at any time apply to the State Government for a declaration that the foregoing provisions of this part shall cease to apply to him. The State Government on receipt of such application, may for any reason it may consider sufficient, declare that the foregoing provisions of this part shall cease to apply to an estate-holder and publish a notification to that effect in the Official Gazette in English and in the vernacular.From the date of the publication of such notification in English the foregoing provisions of this part shall cease to apply to the estate-holder, and his estate shall henceforward be held subject to the personal law that would have been applicable to him had no notification under section 7 been issued, and his name shall be struck off the list maintained under that section.
