Section 180A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the case of an asami holding from the [Gaon Sabha] [Substituted by No. 5846/I-A-270-61.] where rent is payable but not determined or where the rent is payable in kind or on estimate or appraisement of the standing crop or on rates varying with crop sown or partly in one of such ways and partly in another or other of such ways, the rent shall be determined or [commuted at [* * *] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] double the amount computed at applicable] hereditary rates.
