Section 40 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
40. Draft Compensation Assessment Roll.
- With a view to the assessment and payment of compensation under this Act, the Compensation Officer shall, in the manner prescribed, prepare a Draft Compensation Assessment Roll of every intermediary in respect of his interest in one or more mahals as he may deem convenient, showing-(a)his gross assets and net assets calculated in accordance with the provisions of Sections 42 to 45 as may be applicable;(b)the arrears of land revenue, cess and other dues referred to in Clause (d) of Section 6 payable by him to the State Government in respect of his share or interests in the mahal aforesaid;(c)land revenue payable by the intermediary in the previous agricultural year in respect of his share or interests in the mahals aforesaid;(d)the amounts and loans referred to in Clause (e) of Section 6; and(e)such other particulars as may be prescribed.Explanation I. - In the case of estates which are not assessed to land revenue on the dale immediately preceding the date of vesting, the land revenue shall be deemed to be an amount computed on the basis of local rates or where there are no local rates, on such principles as may be prescribed.Explanation II. - For the purposes of this section an estate shall not merely by reason of the fact that it is assessed to nominal land revenue, be deemed to be not assessed to land revenue.
