Section 240E(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)where such land-holder was, on the date immediately preceding the appointed date, a bhumidhar other than a bhumidhar referred to in Clauses (1) and (2) an amount equal to-(a)ten times the rent referred to in Clause (b) of Section 240-D; and(b)ten times the rent referred to in Clause (c) of the said section;
