Section 60(a) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(a)In areas mentioned in clauses (c) to (f) of Section 337 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P Act No. I of 1951), where it exceeds the pargana incidence of rent worked out under clause (i), be deemed to be equal to it.
