Section 116(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where the application referred to in sub-rule (1) is made by or on behalf of some of the co-sirdars only, the following further particulars shall also be mentioned in the application:-(a)The names of the recorded co-sirdars who have joined in the application and their respective shares in the holding.(b)The names of the recorded co-sirdars who have not joined in the application and their respective shares in the holding],
