Section 3 in The United Provinces Estates Act, 1920
3. Application for a declaration under Part I.
- Notwithstanding anything in any other enactment contained, it shall be lawful for any person competent to contract who is the owner-(a)of immovable property which by family custom descends to a single heir according to the rule of primogeniture, or(b)of a separate, permanent, heritable and transferable right in any immovable property [* * *] [Omitted U.P. Act IV of 1924, Section 4.] and,-(i)who holds the title of Maharaja Bahadur, Maharaja, Raja Bahadur, Raja, Nawab Mumtaz-ud-daula, Nawab Bahadur, or Nawab, if conferred or recognized by the Central Government or the State Government, or(ii)who holds as a hereditary title, the title of Rajwar, Rao Bahadur, Rao, Rai, Mirza Bahadur Mirza, Khan Bahadur, Rai Bahadur, Chaudhri, or Diwan, conferred or recognized by the Central Government or the State Government, or(iii)to whom such property was granted by the Central Government or the State Government as a reward for loyalty and good services or who has inherited directly or indirectly such property from the person to whom it was so granted; or(iv)who holds such right in land assessed to land revenue to the amount of not less than seven thousand rupees a year,to apply to the State Government for a declaration that the provisions of this part shall apply to him.The applicant shall annex to his application a schedule showing the immovable property owned by him and the land revenue assessed on it.Explanation I. - Where such land or any part of it is held revenue-free it shall be deemed to be assessed to land revenue to the amount nominally assessed on it for purpose of determining the rates payable in respect of it.Explanation II. - Where such land or any part of it is held revenue-free and land revenue has not been so nominally assessed the land revenue which shall be deemed to be payable for such land or such portion thereof shall be determined by rules made under clause (j) of sub-section (2) of section 38.
