Section 205BB in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205BB.
The Board of Revenue shall submit to the Government the Settlement Officer's report with their own comment and the objections forwarded by the Commissioner for approval of the percentage of average surplus produce suggested for land revenue. The State Government shall put up its recommendations before the Uttar Pradesh Legislature which shall by a resolution decide what percentage of the average surplus produce shall be charged as land revenue.
