Section 12(1) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(1)A declaration granted under Section 6 may, on the application of any person interested, be cancelled [or modified] [Instituted by Section 8 of U.P. Act VII of 1950] by the Assisant Collector for any of the case, namely:(a)that the declaration was obtained fraudulently by the making of a false suggestion, or by the concealment from the Assistant Collector of something material to the case;(b)that the declaration was obtained by means of an unture allegation of a fact essential in point of law to justify the grant thereof, though such allegation was made in ignorance or inadvertently;[ [Substituted by 3 of U.P. Act No. XXIII of 1951](c) that a decree or order passed by a competent court in a suit or other proceeding with respect to the holding for which the declaration has been granted shows that the applicant under Section 3, 3-A, 3-B or 3-C was not entitled to the declaration under Section 6.
