Section 30(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Compensation Officer shall determine the land revenue on all miscellaneous properties (haqqivat mutafarriqa) on which land revenue is not recorded in the khewat on the following principles :(a)If the entire property consists of abadi, timber grove or culturable or un-culturable waste no land revenue will be determined.(b)If the miscellaneous property consists partly of cultivated area and party of uncultivated area or entirely of cultivated area, land revenue will be determined on the cultivated area alone at the incidence of revenue per acre of the cultivated area of the mahal of the agricultural year preceding the date of vesting.Explanation. - For the purposes of this rule the term cultivated area includes new fallow, land prepared for sugarcane and groves other than those of timber trees.
