Section 5(a) in The U.P. Government Estates Thekedari Abolition Act, 1958
(a)on the date of determination shall be deemed to be an amount equal to the rent payable therefor on the 1st day of April, 1955 and any reduction or remission made therein otherwise than in pursuance of a decree or order of a court shall not be. taken into account unless it has been confirmed by the State Government, and
