Section 193C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193C.
The rent payable on the date previous to the date of vesting shall be entered in Z. A. Form 102 only in the case of land-holders who belonged on the date previous to the date of vesting to any of the following classes :(a)Permanent lessees in Avadh.(b)Rent-free grantees.(c)Persons in favour of whom declaration under Section 6 of the U.P. Agricultural Tenants (Acquisition of Privileges) Act. 1949, was made(d)All tenants referred to in Section 19 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 :Provided that no rent shall be recorded in Z.A. Form 102 in the case of landholders who held the land free of rent on the date previous to the date of vesting :Provided further that in the case of holdings which wert; grain-rented the rent payable on the date previous to the date of vesting shall be deemed to be the rent as computed in the statements in Z. A. Form 18.
