Section 229 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
229. Declaratory suit.
- Notwithstanding anything to the contrary in Section 42 of the Specific Relief Act, 1877 (1 of 1877) the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] may institute a suit against any person claiming to be entitled to any right in any land for the declaration of the right of such person in such land and the Court in its discretion may make a declaration of the right of such person and the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] need not in such suit ask for any further relief:Provided that no Court shall make any such declaration where the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] being able to seek further relief than a mere declaration of title, omits to do so.
