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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(5) in The United Provinces Estates Act, 1920

(5)"separate right" used with reference to immovable property means the right possessed by an owner who is exclusively entitled to the whole of such property or to a specific share or portion thereof.Explanation. - The interest of a member of a Hindu joint family in coparcenary property is not a separate right.