Section 156(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(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.]
