Section 45 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
45. Calculation of gross assets and net assets of under-proprietors, sub-proprietors, permanent tenure-holders and permanent lessees in Avadh.
- In the case of proprietors to whom Section 78 of the U.P. Land Revenue Act, 1901 (U.P. Act III of 1901), applies or who are assignees of land revenue whose names are recorded in the record of rights maintained under Clauses (a) to (d) of Section 32 of the said Act, under proprietors, sub-proprietors, permanent tenure-holders and permanent lessees in Avadh, the provisions of Sections 39 to 44 shall be applicable subject to such incidental changes and modifications as may be prescribed and thereupon the gross assets and net assets of such intermediaries shall be computed accordingly.
