(1)Whenever any holding or part thereof in respect of which a declaration has been made under Section 80 is used for [any purpose connected with agriculture,] [Substituted 'any purpose other than a purpose connected with agriculture,' by U.P. Act No. 4 of 2016, dated 11.3.2016.] the Sub-Divisional Officer may, of his own motion or on an application made in that behalf and after making such inquiry as may be prescribed, cancel such declaration.
