Section 20 in The United Provinces Estates Act, 1920
20. Application for permission to settle property.
- Notwithstanding any enactment to the contrary, it shall be lawful for an estate-holder, being entitled to a permanent, heritable and transferable right in an Estate, and in possession thereof and competent to contract, to apply in writing to the State Government for permission to declare that such estate or a portion thereof shall in future be held subject to the provisions of this part.
