Section 215 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
215. Suit for fixation of rent.
(1)Where any person has been admitted to the occupation of any land or permitted to retain possession of any land as an asami thereof by any person having a right to so admit or permit him, but the rent has not been fixed, the asami or the person so admitting or permitting him may, at any time during the period of occupation or within three years after the expiry of such period, institute a suit for fixation of rent.(2)In any suit under sub-section (1) the plaintiff may, subject to the law of limitation, ask for a decree for the arrears.(3)In a suit under sub-section (1) the rent decreed shall be the rent payable in the year previous to the year of admission, permission or accrual of asami rights, as the case may be or if no rent was payable in such year, the rent shall be fixed [at twice the amount calculated at hereditary rates applicable to the land] [Substituted by U.P. Act No. 20 of 1954.].
