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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112(2) in U.P. Revenue Code, 2006

(2)Devolution of interest among surviving co-tenure holders. Where any land is held by two or more co-tenure holders, and any one of them dies after the commencement of this Code without leaving any heir entitled to succeed under Sections 108 to 110, the interest of such co-tenure holder shall pass to the surviving co-tenure holders in equal shares.