Section 29 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
29. Section 64(2)(c).
- [(1) If in any district, part of a district or local area rent rates have not been determined the Compensation Officer shall decide the rates for the purpose of determination and commutation of rents after considering the rents generally payable-(a)in the case of holdings mentioned in Z.A. Form 18, by the tenants of the same class;(b)in the case of the holdings of under-proprietors and ex-proprietary tenants mentioned in Z.A. Form 19 by exproprietary tenants and(c)in the case of others, except grove-holders, mentioned in Z.A. Form 19, by hereditary tenants.]for a land of similar quality and advantages in the vicinity and the rents shall be computed accordingly and entries made in Columns 7 and 8.(2)[ The rent computed may be rounded off to the nearest [nava paisa.] [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.][Added by Notification No. 9203(1J/I-A-463-1952, dated 11.02.1953.]
