Section 177 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
177. [ One suit for division of several holdings. [Substituted b U.P. Act No. 37 of 1958.]
- One suit may be instituted for the division of more than one holding where all the parties to the suit other than the [Gaon Sabha] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] are jointly interested in each of the holdings :Provided that where the holdings are situate within the jurisdiction of different [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.], all such Sabhas shall be made parties to the suit.]
