Section 180 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
180. Section 240.
- The rent payable by an asami may be enhanced or abated on the application of the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] or the landholder as the case may be or the asami on the ground of increase or decrease in the area of his holding.
