Section 205C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Where only a part of any holding is transferred in accordance with the provisions of the Act, the land revenue payable in respect of the part so transferred shall be determined by the officer passing the mutation order in accordance with the provision of Section 245 and 246 :Provided that the aggregate of the land revenues so determined shall be equal to land revenue of the entire holding determined earlier in accordance with the said sections.
