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State of Uttar Pradesh - Section

Section 234 in The United Provinces Tenancy Act, 1939

234. Provision for joinder of parties and form of decree in certain suits

. - In any suit under Section 224, Section 226, Section 227, Section 228 or Section 231, the plaintiff may sue any number of co-sharers collectively, but in such case the decree shall specify the extent to which each of the defendants is affected thereby.