Section 205X(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(d)in suggesting the percentage of average surplus produce to be charged as land revenue, for each slab, mentioned in Clause (c) above, the Settlement Officer shall first work out the average surplus produce in terms of money for the entire assessment circle on the basis of the area under various soil classes and per acre average surplus produce for each type of soil. He shall then work out-(i)the percentage which the existing land revenue bears to the total average surplus produce of the whole assessment circle;(ii)the percentage which the land revenue bears to the total average surplus produce of the whole assessment circle, if the land revenue of the bhumidhars, who had required these rights under Clause (a) of Section 18 of the Act, was computed at hereditary rates and that of those bhumidhars who had acquired these rights by deposing ten/twenty times of land revenue at double their present revenue;(iii)increase in the irrigated area since the last settlement;(iv)the increase in the price of farm produce since the last settlement; and(v)the extent to which the fertilisers and high yielding varieties of seed have been used during the past five years in the assessment circle.
