Section 171A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The rent fixed on the asami shall not, in case the tenure-holder is bhumidhar, exceed double the amount of land revenue payable by the bhumidhar, and in case the tenure-holder is a sirdar, exceed 133 per cent of land revenue payable by the sirdar.
