Section 11 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
11. The Tahsildar shall thereafter compare the rent entered in column 9 of Form Z. A. F. No. 3 with the amount entered in the coulmn 6, and shall record in his own handwriting in column 10 the higher of the two amounts and the amount so entered it, Column 10 shall be the amount of the rent admissible for the purpose of proceeding under section 3 of the Act.
