Section 176 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
176. Holding of a bhumidhar or sirdar divisible.
(1)A bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] may sue for [division] [Substituted by U.P. Act No. 37 of 1958.] of his holding.(2)To every such suit the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] concerned shall be made a party.
