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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(4)(b) in U.P. Revenue Code Rules, 2016

(b)If the names of the co-tenure holders are recorded on the basis of acquisition or will, the share shall be determined as per the contents contained in the deed concerned;