Section 7 in The United Provinces Estates Act, 1920
7. Notification and list of estate-holders.
- If the application is granted, the State Government shall declare by notification in the Official Gazette that the provisions of this part have been made applicable to the applicant in respect of the immovable property in which he has a separate, permanent, heritable and transferable right at the date of the notification, and shall enter his name in a list which shall be maintained by the State Government. Such list shall from time to time be corrected in accordance with rules framed under section 38.
