Section 179 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
179. Sections 212 and 212-A.
- [(1) The compensation payable on ejectment under Section 212 [or 212-A] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] of the Act, shall be equal to the cost of improvements, if any, made upon the land and one year's rent computed at hereditary rates.](2)[ A person, who has become a bhumidhar in accordance with sub-section (2) of Section 18 or Section 134, shall, on ejectment under Section 212 [or 212-A] [Added by Notification No. 2016/I-A-463-1052, dated 11.04.1953.], be entitled to a refund of the amount deposited by him, less the amount which might have been paid or be payable by the State Government under Sections 7 and 8 of the U. P. Agricultural Tenants (Acquisition of Privileges) Act, 1949.]
