Section 83 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
83. Commutation of rent [Section 218, U.P.Z.A. & L.R. Act].
- Where the rent is payable in kind or on estimate or appraisement of the standing crop or on rates varying with crops sown or partly in one of such ways and partly in another or other of such ways the Assistant Collector in-charge of a sub-division may at his own instance and shall at the instance of the Gram Sabha or the person by or to whom the rent is payable commute the rent in the manner prescribed.
