Section 24 in The United Provinces Agriculturists Relief Act 1934
24. [ When application can be filed under this chapter] [Republished by section 27 (1) of U.P. Act XIII of 1940 except in its application to mortgages made before the commencement of the Act].
(1)No application under section 11 or 12 shall be filed, unless -(a)the applicant is an "agriculturist" on the date of the application, and(b)the mortgagor was an "agriculturist" at the time of the mortgage.(2)In cases in which the status of a mortgagor as "agriculturist" on the date of mortgage is at issue and no documentary evidence is forthcoming to prove it, the status of the mortgagor on that date shall be determined with reference to the entries in the record-of-rights or the annual registers prepared under the Land Revenue Act, 1901, of the year nearest to the year of mortgage for which they exist.
