Section 18 in The United Provinces Tenancy Act, 1939
18. Demarcation of sir in the case of joint sir or joint khudkasht
. - (1) If a sir-holder to whom the provisions of Section 16 apply, possesses joint sir or joint khudkasht the Assistant Collector, if he considers it necessary to do so may, before demarcating sir under the provision of that section demarcate and divide off so much of such joint sir or joint khudkasht as appertains to the share of such sir-holder, and the provisions of Section 16 regarding sir or khudkasht, as the case may be, shall apply to the area so divided off.(2)If, in the course of proceedings under Section 16, the Assistant Collector finds that the sir-holder is a person who might have applied under the provisions of Section 15, he shall stay such proceedings until the sir to which the provisions of Section 15 apply has been demarcated under the provisions of that section.
