Section 157(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Where any share of a holding has been let out under the proviso to subsection (1), the Court may on the application of the asami or any tenure holder determine the share of the lessor in the holding and partition the same.Explanation. - [* * *] [Omitted by U.P. Act No. 30 of 1975.]
