Section 49 in The United Provinces Tenancy Act, 1939
49. Division of holdings
. - (1) A division of holding shall be accompanied by a distribution of the rent payable in respect of such holding, and shall be effected only, -(a)by agreement between the co-tenants; or(b)by the decree in a suit instituted under this section by one or more of the co-tenants against the other or the others.Provided that no agreement for the division of a holding and the distribution of the rent thereof shall be binding on the land-holder unless he agrees thereto in writing.(2)In any suit under this section the land-holder shall be made a party.(3)A suit for the division of more than one holding may be instituted, provided the parties are the same.
