Section 171A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
171A. [ Section 187-A. [Added by Notification No. 1214/I-A-1056-1954.]
(1)The Collector shall, at the time of passing an order under sub-section (5) of Section 187-A record the rate of rent to be charged from the asami.(2)The period of letting out to an asami shall be nine years.(3)The rent fixed on the asami shall not, in case the tenure-holder is bhumidhar, exceed double the amount of land revenue payable by the bhumidhar, and in case the tenure-holder is a sirdar, exceed 133 per cent of land revenue payable by the sirdar.(4)In letting out the land to the asami the Collector or the Land Management Committee may provide for the increase of rent at fixed intervals depending upon the nature of the land so however, as never to go beyond the maximum limit prescribed by sub-rule (3).
