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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Uttar Pradesh - Subsection

Section 293(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)Relief in revenue of a holding [on the occurrence of agricultural calamities of Class II mentioned in sub-rule (1) of Rule 292-A] [Added by Notification No. 1130/I-A-1699-53, dated 11.03.1954.] shall ordinarily be given in accordance with the following scales :
[(Loss measured in naye paise per rupee of normal produce- [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]   Relief of land revenue per rupee [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
    Rs. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] P [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to 50 naye paise but not amounting to 60 Naye paise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. 0 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 40 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to 60 naye paise but not amounting to 75 nayepaise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 0 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 60 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to and exceeding 75 naye paise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 1 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Provided that in Bundelkhand and the Trans-Yamuna part of Allahabad, Etawah, Agra and Mathura Districts and in other areas, if justified by the circumstances of the cultivators, suspension or remission of land revenue to the extent of 25 naye paise in the rupee may be given when the loss measured in naye paise per rupee of the normal produce amounts to 40 naye paise but does not amount to 50 naye paise.] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]