Section 84 in The United Provinces Tenancy Act, 1939
84. Notice through tahsildar
. - Any tenant, instead of or in addition to, himself sending a registered notice to the land-holder under Section 82 or Section 83, may, before the expiry of the period prescribed for sending such notice, make an application or the tahsildar who shall thereupon cause the notice to be served on such land-holder; the tenant paying the cost of the service.
