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

State of Uttar Pradesh - Subsection

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

(v)by estimation of the fair and reasonable percentage for various slab of money value of average surplus produce at graduated scale on the basis of total money value of the total surplus produce of the assessment circle; the percentage which the existing land revenue bears to it, extent of increase in prices of farm produce and irrigated area and the prosperity of the circle reflected by the use of the fertilizers and high yielding varieties of seed;