Section 39A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
39A. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
In the case of mahals consisting partly of an area to which the notification under Section 4 applies and partly of an area to which the notification docs not apply the land revenue shall be apportioned in the following manner.Statement shall be prepared separately for each part of the mahal showing :(1)Commuted cash rent's of grain rented holdings according to the rent rate applicable.(2)Valuation at ex-proprietary rates of all sir, khudkasht, land in personal cultivation and groves held by all intermediaries (including the plots held by tenants or occupants to whom sirdari or bhumidari rights accrue).(3)Valuation at hereditary rates or other cultivated areas for which rents are not recorded, i.e., land held by occupiers of class 10-A in Agra or class 5-A in Avadh, and land for which rent is payable but not determined.The assets of each part of the mahal shall be calculated separately by adding the total recorded rent and the sayar of each part to the mahal to the aggregate of the statements mentioned above. The land revenue for each part of the mahal shall be apportioned in proportion to the assets of each part.]
