(1)Where the rent in respect of any holding is payable otherwise than in cash, the Assistant Collector may, of his own motion or on the application of the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or the person by or to whom the rent is payable, commute the rent in the manner prescribed.(2)The rent commuted under sub-section (1) shall be payable from the first day of July following the date of die order of commutation unless the order provides for some other date.
