Section 42 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
42.
Where land is held by an intermediary mentioned in any of the clauses (i) to (iv) of sub-rule (1) of Rule 41, the gross assets of the proprietor for such land shall be deemed to be the rent, if any, payable by such intermediary for the land to the proprietor.
