Section 157 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
157.
Before making a [division] [Substituted by Notification No. 950-RS/I-A0-1031(7)-1958, dated 18.03.1959.] the court shall-(a)determine separately the share of the plaintiff and each of the other co-tenure-holders,(b)record which, if any, of the co-tenure-holders wish to remain joint,(c)make a valuation of the holding [or holdings] [Added by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] in accordance with the rent-rate applicable to each plot in the holding, and(d)determine separately the value of the share of the plaintiff and each of the co-tenure-holders.
