Section 10A in U.P Consolidation of Holdings Act, 1953
10A.
[* * *] [[Omitted by U.P. Act No. 38 of 1958. Prior to omission, it stood as under :-'10A. Partition of Holdings. - (1) Subject to such restrictions as may be prescribed, a tenure-holder entitled to any holding jointly with one or more other tenure-holders may, at any time after the publication of the notification under Section 4, but before publication of the Annual Register under Section 9 or of the notification under Section 10, as the case may be, apply to the Consolidation Officer, that his share in the holding be separately allotted to him.(2)Whenever an application is made by any tenure-holder under sub-section (1), Consolidation Officer shall, notwithstanding anything in Section 178 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 treat the tenure-holder to be separately entitled to a portion of the holding proportionate to his share therein and proceed accordingly.']]
