Section 292A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Relief in Revenue of holding may be given under Section 268 on the occurrence of an agricultural calamity falling under any of the following two classes :I. Where the fertility of the soil has been affected;II. Where the crops of a particular harvest have been adversely affected leaving the fertility of the soil unimpaired.Provisions of sub-rules (2) to (8) shall apply in case of agricultural calamities of Class I and those of Rule 293 in case of agricultural calamities Class II.
