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State of Uttar Pradesh - Section

Section 205X in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205X.

The Settlement Officer shall submit a schedule of the value of average surplus produce for each type of soil through the Commissioner to the Board of Revenue, accompanied by a map showing the villages of the area and their grouping in assessment circles and by a brief report not exceeding 15 printed pages (excluding appendices, if any)-
(a)very briefly describing the tract, the soil classes and the assessment circles, explaining briefly any important changes from the last settlement and standing the area in each class of soil;
(b)discussing the movement of agricultural prices and any substantial change in the nature and area under irrigation and of the various crops and estimating the changes in the amount of produce, and the value thereof since the last settlement;
(c)in recommending what percentage of the average surplus produce shall be taken as land revenue, the Settlement Officer shall keep in view the provisions of Section 264(2) of the Act and submit his proposals for fixation of land revenue on a graduated scale, for holdings in the following manner-
Holding having average surplus produce in terms of money Rs. 1,500 and below;
  Exceeding Rs. 1,500 but below' Rs. 5,000;
  Exceeding Rs. 5,000 but below Rs. 10,000;
  Exceeding Rs 10,000 but below Rs. 20,000;
  Exceeding Rs. 20,000 but below Rs. 30,000;
  Rs. 30,000 and above.
(d)in suggesting the percentage of average surplus produce to be charged as land revenue, for each slab, mentioned in Clause (c) above, the Settlement Officer shall first work out the average surplus produce in terms of money for the entire assessment circle on the basis of the area under various soil classes and per acre average surplus produce for each type of soil. He shall then work out-
(i)the percentage which the existing land revenue bears to the total average surplus produce of the whole assessment circle;
(ii)the percentage which the land revenue bears to the total average surplus produce of the whole assessment circle, if the land revenue of the bhumidhars, who had required these rights under Clause (a) of Section 18 of the Act, was computed at hereditary rates and that of those bhumidhars who had acquired these rights by deposing ten/twenty times of land revenue at double their present revenue;
(iii)increase in the irrigated area since the last settlement;
(iv)the increase in the price of farm produce since the last settlement; and
(v)the extent to which the fertilisers and high yielding varieties of seed have been used during the past five years in the assessment circle.
After taking into consideration the above factors, the Settlement Officer shall decide as to what percentage of the total average surplus produce of the assessment circle could reasonably be assessed as land revenue. He shall thereafter proceed to work out the approximate number and area of holdings. Whose annual average produce comes within each of the slabs, mentioned in Clause (a) above and shall suggest a graduated percentage of average surplus produce to be charged as land revenue for the various slabs, in such a way that the total land revenue of all slabs more or less corresponds with revenue calculated for the assessment circle of the percentage initially decided. He shall take care that except for special reasons the proposed assessment does not fall below the percentage, which the existing land revenue as arrived at in item (ii) above bears to the total average surplus produce of the assessment circle.