Section 9C in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
9C. Partition of joint-holdings.
(1)The Assistant Consolidation Officer or the Consolidation Officer may partition joint holdings under section 9-A notwithstanding anything to the contrary contained in 178 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or any other law, and may also partition the same suo moto.(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.
