Section 249 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
249. Cesses or local rates payable by bhumidhar.
- [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).]. - (1) Where cesses or local rates arc assessed and are payable in any area in respect of any estate on the date immediately preceding the date of vesting, the land revenue payable in accordance with the provisions of this Act by a bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] on the date of vesting shall [* * *] [Omitted by U.P. Act No. 35 of 1976.] be deemed to be included the cesses and local rates to the extent, hut not more, levied with respect to the land in his holding on the thirtieth day of June, 1949.(2)Nothing in sub-section (1) shall be construed as entitling any local authority to impose on account of cesses and local rates the amount so included in the land revenue.
