Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 231] [Entire Act] State of Uttar Pradesh - Subsection Section 231(2) in The United Provinces Tenancy Act, 1939 (2)In a suit under this section, the plaintiff shall make the lambardar and all co-sharers interested in the division of profits parties to the suit.
