Section 263 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
263. Land revenue to be assessed on the aggregate holding area in a village.
- The land which shall ordinarily be assessed to land revenue shall, except as hereinafter excepted, be the aggregate holding area of bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] in a village in the year of record.Exceptions. - (1) Land occupied by buildings which are not improvements;(2)Khalihans;(3)grave-yard and cremation grounds; and(4)such other lands as may be prescribed.
