Section 239 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
239.
A single writ of demand or a single writ for attachment and sale of movable property, may be issued against anyone or against some or all of a number of defaulters who are jointly responsible for the payment of the arrears; but a citation to appear or a warrant of arrest must be issued separately in respect of each defaulter required to attend or to be arrested.
