Section 293(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)When the whole or a part of a holding is leased relief in rent shall be given to the asami or adhivasi, as the case may be, in accordance with the scale applied to such holding and shall be separate from and independent of the relief given to land-holder which shall be calculated as if no part of the holding were sublet.
