Section 130 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
130.
Before making any partition the court shall value each plot comprised in the holding by multiplying its area by the rent rate applicable. [If applicable rent rates have not been sanctioned for any plot, the court shall determine appropriate rates after taking into consideration the land revenue generally payable by sirdars for lands of similar quality and advantage in the vicinity.] [Added by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.]
