Section 3(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(2)[ Notwithstanding anything contained in sub-section (1), in the case of a holding held jointly by two or more tenants, anyone of them may pay the amount referred to in the said sub-section on behalf of all other tenants in the holding.] [ Added by Section 2 of U.P. Act VII of 1950]
