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State of Uttar Pradesh - Section
Section 96 in U.P. Revenue Code, 2006
96. [ [Omitted by U.P. Act No. 7 of 2019, dated 2.8.2019.]
***]| 96. Lease by a disabled co-sharer.- (1) Where any holding is held jointly by more persons than one and all of them are not subject to the disabilities mentioned in sub-section (1) of Section 95, then the disabled co-sharer may alone let out his share in the holding.(2) Where any share in any holding has been let out by a co-sharer in accordance with sub-section (1), the asami or co-sharer may sue for division of such share.(3) No other relief shall be combined in a suit for division under subsection (2). |