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[Cites 0, Cited by 0] [Section 205B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)If in any district part of a district or a local area the rent rates have not been determined, the Assistant Collector in-charge of the sub-division shall determine the hereditary1 rates after considering the land revenue generally payable by the sirdar for land of similar quality and advantage in the vicinity.]