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[Cites 0, Cited by 1] [Section 9C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9C(2) in U.P Consolidation of Holdings Act, 1953

(2)The partition of joint holdings shall be effected on the basis of shares, provided that where the tenure-holders concerned agree, it may be effected on the basis of specific plots.] [Added by U.P. Act No. 8 of 1963.]