Section 135A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
135A. [ [Added by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.]
(1)On an application made by bhumidhar under Section 144 or on facts coming to his notice otherwise, the Assistant Collector in-charge of the Sub-Division may get enquiries by an officer not below the rank of Supervisor Kanungo. After considering the enquiry report submitted through the Tahsildar and the objection of the bhumidhar, if any, he shall, on being satisfied that the land in respect of which a declaration under Section 143 was made has now become land used for purposes connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry fanning, make a declaration to that effect and order the khatauni to be corrected accordingly.(2)Under the proviso to sub-section (3) of Section 144, the rate of interest shall be 2½ per cent per annum.]
