Section 88 in The United Provinces Tenancy Act, 1939
88. Notice through tahsildar
. - Subject to the provisions of Section 36, where a tenant is presumed to have abandoned his holding, the land-holder shall file a notice in the office of the tahsildar, stating that he wishes to treat the holding as abandoned and is about to enter on it accordingly, and the tahsildar shall cause such notice to be served or to be published in such manner as the Board may by rule direct, and after the expiry of a period of fifteen days from the date of service of such notice or of the publication thereof the land-holder may enter upon the holding and let it to another tenant or take it under his own cultivation.
