Section 12A in U.P Consolidation of Holdings Act, 1953
12A. [ Assessment of land revenue on new holdings and distribution of revenue on parts of holdings. - (1) Notwithstanding anything contained in the U.P. Zamindari Abolition and Land Reforms Act, 1950, the Settlement Officer, Consolidation, may, subject to the rules made in this behalf -
(a)determine the amount of land revenue payable by a tenure-holder on land on which he acquires rights as a result of orders passed under [* * *] this Act, and(b)where necessary, also determine the amount of land revenue payable in respect of a portion of the tenure-holder's holding.(2)In assessing the amount of the land revenue payable under subsection (1), the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and the rules made thereunder shall mutatis mutandis apply.] [Substituted by U.P. Act No. 8 of 1963.]
