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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in The United Provinces Estates Act, 1920

(1)Subject to the provisions of section 29, it shall be lawful for any person for the time being entitled to and in possession of a settled estate and being a male and competent to contract, to apply to the State Government for permission to revoke wholly or in part any declaration that property shall be held subject to the provisions of this part.