Section 92(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(d)where the applicant is a member of a Joint Hindu Family, the details of all the estates in respect of which compensation is payable or has been paid to the applicant or his male lineal descendant or ascendant in the male line of descent or ascent, the net assets of all such estates determined under Chapter III and the land revenue assessed or deemed to be assessed in respect of all such estates on the date aforesaid; and
