Section 214J(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Where a co-sharer of a joint holding residing in a halqa other than the halqa in which such holding is situate, files an objection involving the question of determination of his share therein, the Prescribed Authority before whom such objection is filed, shall frame an issue to that effect and refer the same to the Prescribed Authority within whose jurisdiction such holding is situate.
