Section 16(4) in The United Provinces Tenancy Act, 1939
(4)In demarcating sir under the provisions of sub-section (3), the Assistant Collector shall demarcate as sir so much of the sir-holder's sir and of his khudkasht as amounts to fifty acres, or the area of the sir-holder's sir, whichever is less :Provided that only so much of the sir-holder's sir which is let shall be demarcated as sir as is necessary to make the total area demarcated as sir equal to fifty acres or the area of the sir holder's sir, whichever is less.
