Section 156 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
156. [Division] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] of holdings Sections 176 to 182.
- [(1)] [Renumbered by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] A plaint for [division] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] of a holding under Section 176 shall contain the particulars mentioned in clauses (1) to (6) of Rules 127 and the land revenue payable for the holding.(2)[ Where a suit has been filed for division of more than one holding, the particulars referred to in sub-rule (1) shall be mentioned in the plaint for all such holdings.] [Added by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.]
