Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 111 in U.P. Revenue Code Rules, 2016 111. All co-shares must join (Section 118). - - (1) If the land sought to be surrendered is held by two or more co-tenure-holders, the application under rule 110 shall be signed by all of them.(2)An application of surrender by some of the co-sharers shall not be entertained.
