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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Uttar Pradesh - Subsection

Section 116(3) in U.P. Revenue Code, 2006

(3)One suit may be instituted for the division of more holdings than one where all the parties to the suit other than the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] are jointly interested in each of the holdings.