Section 180B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the case of an asami holding from a bhumidhar or a sirdar where the rent is payable but not determined on is payable in kind or on estimate of appraisement of the standing crop or on rates varying with crop sown or partly in one of such ways and partly in another or other of such ways, the rent shall be commuted at [* * *] double the amount computed at applicable hereditary rates.
