Section 205CC in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205CC. Calculation of Land Revenue.
- After the Government approval of the percentage of average surplus produce to be charged as land revenue, but pending its confirmation by the State Legislature, the Settlement Officer shall work out in detail, the effects of the proposal on the land revenue of each bhumidhari and sirdari khata. If the State Legislature modifies these rates, he shall modify his calculations in accordance with the Government's directions.
