Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act] State of Uttar Pradesh - Subsection Section 108(1)(i) in U.P. Revenue Code, 2006 (i)the heirs specified in any one clause of sub-section (2) shall take simultaneously in equal shares;