Section 3(3) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(3)[ It shall be sufficient for the purposes of sub-section (1) if the applicant instead of paying the amount in cash makes an application to the Assistant Collector stating that the amount of any bond issued in favour of the applicant as balance of price of sugarcane supplied by him to a sugar factory may be treated as deposit of the amount referred to in sub-section (1)] [ Added by Item 3 of Schedule IV of U.P. Act I of 1951].
