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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109(8) in U.P. Revenue Code Rules, 2016

(8)At the stage of the final decree, the Court shall-
(a)Separate the share of the plaintiff from that of the defendant by metes and bounds.
(b)Place on record a map showing in different colours the properties given to plaintiff as distinct from those given to the defendant.
(c)Apportion the land revenue payable by the parties.
(d)Direct the record of rights and map to be corrected accordingly.