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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(4)(a) in U.P. Revenue Code Rules, 2016

(a)If the holding is ancestral, the share of each co-tenure holder shall be determined as per the pedigree in accordance with law of succession prescribed in the Code or on the basis of family settlement, if any;