(1)Any person claiming to be a bhumidhar or asami of any holding or part thereof, whether exclusively or jointly with any other person, may sue for a declaration of his rights in such holding or part.(2)In every suit under sub-section (1) instituted by or on behalf of :-(a)a bhumidhar, the State and the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] shall be necessary parties;(b)an asami, the land-holder shall be a necessary party.
