- Where any holding or any part thereof has been the subject matter of declaration under section 80 of the Code or section 143 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, and such holding or part is again used for a purpose connected with agriculture, necessary application for cancellation of such declaration under section 82 may be submitted to the Sub-Divisional Officer in R.C. Form-26.
