Section 30(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(6)[ In cases where haqqiyat-mutafarriqa was created by one or more but not all the co-sharers of the khata khewat and the land revenue corresponding to the haqqiyat-mufarriqa has been deducted from the corresponding dues of such cosharers the shares of the main khata khewat shall be re-calculated and the gross assets of the main khata khewat distributed among them according to the new shares.] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
