Section 2 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
2. [Section 4].
- If the applicant is a Hindu his application must, in accordance with the second proviso to section 4(1) of the Act,-(1)contain a declaration that the applicant is not a member of a joint family, or(2)state that the applicant is a member of a joint family and that all the members of such family join in the application, and give the names and addresses of all such members, or(3)state that the applicant is a member of a joint family and specify which, if any, members of such family join in the application giving their names and addresses ; in this case the application must also give separately the names and addresses of all members of such family who do not join in the application, and must contain a declaration of the intention of the applicant and such members of the family who join with him in the application, of separating from the rest of the joint family and must state the share which the applicant and those who join with him, if any, would be entitled to get on partition of the property.
