Section 233A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
233A. [ Commutation of rent. [Inserted by U.P. Act No. 16 of 1953.]
- Where the rent is payable by an adhivasi in kind or an estimate or appraisement of the standing crop or on rates varying with crops sown or partly in such ways and partly in another or other of such ways the Assistant Collector may on his own motion and shall, at the instance of the [Gaon Sabha] or the adhivasi by whom or (he land-holder to whom, the rent is payable [commute the rent having regard to the matters to be prescribed to an amount of fixed money rent which shall not be less than 133-1/3 per cent and more than 200 per cent of the rent calculated at hereditary rates.] [Substituted by U.P. Act No. 20 of 1954.]
