Section 53(2) in The United Provinces Tenancy Act, 1939
(2)On receipt of an application under the provisions of sub-section (1), the Assistant Collector shall, if he is satisfied that reasonable grounds exist, grant such application either in whole or in part, and allot to such other person, land which is cultivated by the applicant and which is approximately equal in value to, and is of the same quality as the land received by the applicant.
