Section 183A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
183A. [ [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.]
(1)In the case of an adhivasi where rent is payable but not determined or where the rent is payable in kind or on an estimate or appraisement of the standing crop or on rates varying with crops sown or partly in one of such ways and partly in another or other of such ways, the rent shall be determined or commuted at an amount which shall not be less than 133 1/3 per centum and not more than 200 per centum of the rent commuted at hereditary rates applicable to the land.(2)Where there are no hereditary rates, the court shall calculate the rates after taking into consideration the rents payable by sirdars holding land of similar quality and advantage in the vicinity of the land held by the adhivasi.]
