Section 80(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(e)if the applicant is member of a Joint Hindu Family, the names of all his male lineal descendants or ascendants who are alive and the particulars of estates, if any, for which compensation on account of acquisition of estates under this Act, may have been determined or paid to any such descendant or ascendant;
