Section 15 in The United Provinces Tenancy Act, 1939
15. Demarcation of joint sir
. - (1) An Assistant Collector incharge of sub-division may of his own motion and shall, on the application of any joint holder of sir to which the provisions of the third proviso to clause (a) of Section 6 apply, or of any tenant of such sir, demarcate and divide off so much of such sir as was immediately before the commencement of this Act, the sir of those joint sir holders to whom the provisions of the first proviso to that clause apply, and shall declare that the portion so demarcated and divided off has ceased to be sir from the date of his order and that from that date any tenant of sir is hereditary tenant.(2)If, in the course of proceedings under the provisions of sub-section (1) the Assistant Collector declares that a portion only of the holding of a tenant, has ceased to be sir, he shall divide off such portion and determine the rent of such portion and of the remainder.(3)Before passing orders under this section, the Assistant Collector may make such inquiry as he considers necessary and shall give to such joint holders as have not joined in the application and the tenants of sir, if any, an opportunity to show-cause, if they wish to, why the demarcation should be made in any particular way.
