Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(5)(c) in U.P. Revenue Code Rules, 2016 (c)If the tenure holders of minzumla number are in separate possession on the spot on the basis of mutual division, the same shall, as for as possible, be allotted as per the separate possession.