Section 264(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The percentage of revenue to the surplus produce shall vary according to a graduated scale prescribed by the State Government being largest on holdings with the highest surplus produce and smallest on holdings with the lowest surplus produce.[* * *] [Sub-section (3) omitted by U.P. Act No. 35 of 1976.]
