Section 36 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
36. Fixation of land revenue [Rule 204 read with Section 246, U.P.Z.A. & L.R. Rules and the Act].
- The land revenue to be fixed in the case of allotting land to a sirdar will not be less than the amount calculated at hereditary rates not more than twice such amount. In the case of land to be allotted to an asami the rent in cash will be fixed at an amount which is considered reasonable by the Bhumi Prabandhak Samiti.Note - Rule 204 has been omitted by Notification, No. 110/2-1(4)-76-Rajaswa-1, dated 30th June, 1976, and Para 36 is to be read as under :"36. Procedure for determination of land revenue [Section 246 (1), U.P.Z.A. & L.R. Act, 1950] - For the purposes of determining the land revenue payable by bhumidhar under Section 245 of the Z.A. & L.R. Act, the Assistant Collector shall cause to be prepared a provisional statement for each village."
