Section 240D in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240D. Compensation statement.
- For purposes of assessment and payment of compensation for acquisition of rights, title and interest of the landholder in the land referred to in Section 240-A, the Compensation Officer shall prepare a compensation statement showing-(a)the name or names of the land-holder;(b)where the land referred to in Section 240-A was on the date immediately preceding the date of vesting-(i)recorded as sir, khudkasht or fixed rate tenancy of the land-holder; or(ii)included in the holding of a person belonging to any of the classes mentioned in Clause (d) of Section 18; or(iii)included in the holding of a person belonging to any of the classes mentioned in Section 19, the rent computed at hereditary rates applicable on the said date;(c)where the land referred to in Section 240-A was land other than land mentioned in Clause (b), the rent payable for such land by the tenant thereof on the said date; and(d)such other particulars as may be prescribed.
