Section 6(8) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(8)[ In the case of a holding held jointly by two or more persons as tenants, the declaration shall -(a)where the amount has been deposited in accordance with sub-section (1) of Section 3, be granted in favour of the applicant only in respect of his proportionate share in the holding, and(b)where the amount has been deposited in accordance with sub-section (2) thereof, be granted in favour of all the co-tenants, jointly].
