Section 213 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
213. Rent payable by an asami.
- Subject to such restrictions and conditions as may be prescribed, an asami shall on being admitted to the occupation of land, be liable to pay such rent as may be agreed upon between him and his landholder or the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] as the case may be.
