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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Uttar Pradesh - Subsection

Section 116(2) in U.P. Revenue Code, 2006

(2)[ In every such suit, the Court may also divide the trees, wells and other improvements existing on such holding but where such division is not possible, the trees, wells and other improvements aforesaid and valuation thereof shall be divided and adjusted in the manner prescribed.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]