Section 231 in The United Provinces Tenancy Act, 1939
231. Suit for settlement of accounts and profits against a co-sharer
. - (1) A co-sharer may sue another co-sharer for a settlement of accounts and for his share of the profits of a mahal or of any part thereof.(2)In a suit under this section, the plaintiff shall make the lambardar and all co-sharers interested in the division of profits parties to the suit.
