Section 233 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
233. Rent payable by an adhivasi.
- Where there is no agreement as to the rent payable by the adhivasi, the rent payable by him from the date of vesting shall be [an amount, determined in the manner prescribed which shall not be less than 133-1/3 per centum and more than 200 per centum of the rent computed at hereditary rates applicable to the land] [Substituted by U.P. Act No. 20 of 1954.].
