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State of Uttar Pradesh - Section

Section 150 in The United Provinces Tenancy Act, 1939

150. Joinder of claims for arrears

. - (1) A plaintiff may unite in the suit several claims for arrears of rent against the same tenant, provided, that they are in respect of holdings situated in the same village.
(2)In such a suit the decree shall specify separately the amount, if any, found due in respect of the several holdings.