Section 250 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
250. Reduction of land revenue on surrender of a part of a holding by a [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).].
- Where a [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] surrenders a part only of his holding under Section 183, the amount of land revenue payable by him shall be reduced on such principles as may be prescribed.
