Section 23 in U.P. Revenue Code (Amendment) Act, 2016
23. Amendment of Section 31.
(a)Section 31 of the said Code, shall be re-numbered as sub-section (1) thereof;(b)in sub-section (1), as so re-numbered, -(i)in clause (b), for the words "respective interests" the words "respective interests including shares" shall be substituted;(ii)in Hindi version, in clause (b), for the words ^^ nkf;Roksa ;k 'krsZ] the words ^^nkf;Ro ;k 'krsZ] shall be substituted;(iii)in clause (d), for the words "State Government, Gram Sabha" the words "State Government, Central Government, Gram Panchayat" shall be substituted.(c)after sub-section (1) as so re-numbered, the following sub-section shall be inserted, namely -"(2) Shares of the co-tenureholders shall be determined in the manner prescribed.".
