Section 12A(2) in U.P Consolidation of Holdings Act, 1953
(2)In assessing the amount of the land revenue payable under subsection (1), the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and the rules made thereunder shall mutatis mutandis apply.] [Substituted by U.P. Act No. 8 of 1963.]
