Section 17 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
17.
(1)In the case of a thekedar referred to in the statement in Z.A. Form 13, the Assistant Collector incharge of sub-division shall specify the land of which he shall be deemed to be hereditary tenant and the land of which he shall be the asami and the period for which he shall be entitled to hold the land and determine the rent of both portions.(2)If the land cultivated by the thekedar which was not sir or khudkasht of the lessor on the date immediately preceding the date of vesting exceeds 30 acres in area, the Assistant Collector incharge of the sub-division shall with due regard to the choice of the thekedar about the plots which he washes to retain and the compactness of the whole holding which shall remain with the thekedar specify the plots which shall be deemed to be vacant land.
