Section 247A(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(4)Notwithstanding the provisions of this section, the land revenue assessed under Sections 245, 246 and 247 for a holding shall be recorded in full in the record of rights, and shall, for all other purposes, be deemed to be the land revenue payable by him.Explanation. - For the purpose of this section, 'Family' consists of an individual, his or her spouse and minor children, whether they are joint or not with the individual.]Uttarakhand Amendment[Amendment of Section 247-A.] [Substituted by Uttarakhand Act No. 14 of 2011 (w.e.f. 29.04.2011). It extends to the whole State of Uttarakhand except the areas included and may be included from time to time in any Municipal Corporation, Nagar Panchayat, Nagar Parishad and Cantonment Board limits.] - In place of sub-section (1) of Section 247-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the following sub-section shall be substituted, namely-"(1) Notwithstanding anything contained in Sections 245, 246 and 247, every member of a family, the total Area of land held by whose members as Bhumidhars on or after the date of commencement of the agricultural year beginning on July 1, 1977 docs not exceed 1.26 hectares (3.125 acres), shall be exempted from the liability to pay land revenue to the State Government :Provided that such Bhumidhar, who holds the area of land more than 3.125 acre but less than 12.5 acre, the rate of laud revenue shall be One Rupee per annum.".
