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[Cites 0, Cited by 0] [Section 109(5)] [Section 109] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109(5)(g) in U.P. Revenue Code Rules, 2016

(g)If the co-tenure holders are in separate possession on the basis of mutual consent or family settlement, the Kurra shall, as far as possible, be fixed accordingly.