Section 144(2) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Uttar Pradesh - Subsection

Section 144(2) in U.P. Revenue Code, 2006

(2)In every suit under sub-section (1) instituted by or on behalf of :-

(a)a bhumidhar, the State and the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] shall be necessary parties;

(b)an asami, the land-holder shall be a necessary party.