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State of Uttar Pradesh - Section

Section 164 in U.P. Revenue Code, 2006

164. Bhumidhars to be jointly and severally liable.

- All co-bhumidhars of any holding shall be jointly and severally liable to the State Government for the payment of land revenue for the time being assessed thereon and all person succeeding whether by devolution or otherwise to the interest of such bhumidhars shall be liable for all arrears of land revenue due in respect of such land.