Section 22 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
22. Item (a), Part IV of the Schedule under Section 17. -
Where the gross annual letting value of any building is not known, it shall be ascertained on the basis of the letting value of any building of the same nature and condition existing in the neighbourhood and being used for purposes similar to that for which the former was being used. Where no building of similar nature, condition and use exists in the neighbourhood, the gross annual letting value of the building shall be taken to be an amount arrived at by dividing by twenty the assumed valuation of a building constructed afresh, of the same size, pattern and construction.[22A. [Section 17A]. - (1) An application for annuity under Section 17-A may be made in C.L.H. Form 38.(2)On receipt of an application under sub-rule (1), its particulars shall be entered in a register in C.L.H. Form 46 and the [Prescribed Authority] [Inserted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.] shall, after such inquiry as he deems proper, ascertain the amount of annuity, if any, payable to a religious waqf, trust, endowment or institution. He shall thereafter prepare a statement in C.L.H. Form 39 showing -(a)the total average annual income of waqf, trust, endowment, or institution;(b)the division of the aforesaid income into two parts referred to in Section 17-A(i); and(c)the amount of annuity payable to such waqf, trust, endowment, or institution.(3)The C.L.H. Form 39 shall be kept with C.L.H. Form 11 in the compensation file.] [Ibid.][23. On receipt of the statement mentioned in Rules 21 and 22-A the Prescribed Authority shall cause to be prepared a statement in C.L.H. Form 11 showing the amount payable in respect of the surplus land vested in the State under the Act to the tenure-holder and the asami or sub-tenant, if any mentioned in Section 17(2).] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.][24. The Prescribed Authority shall with the help of the statement in C.L.H. Form 11, get the Draft Assessment Soil prepared in C.L.H. Form 12 in the name of every tenure-holder entitled to the amount payable under Section 17 and cause the same to be served with a notice in C.L.H. Form 13 on every such tenure-holder in the manner laid down in Rule 9.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]
