Section 10(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)For the purposes of sub-rule (1), the Prescribed Authority shall cause to be served on the tenure-holder and all the co-tenure-holders of the joint holding, a statement giving rental value of each plot, comprised in the joint holding (by multiplying its area with the rent-rate applicable) and the share of the tenure-holder, calling upon them to appear and file objections, if any, on a date to be specified in the notice in regard to the share or separate possession of the tenure-holder.
