Section 268 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
268. Remission or suspension of land revenue on the occurrence of an agricultural calamity.
(1)Notwithstanding anything contained in this Act, the State Government may, on the occurrence of an agricultural calamity affecting the crops of any village or part of a village, remit or suspended for any period the whole or any part of the revenue of any holding affected by such calamity.(2)Whenever the State Government takes action under sub-section (1) it may remit or suspend the whole or any part of the rent payable by an [asami or adhivasi, as the case may be] [Substituted by U.P. Act No. 16 of 1953.] in occupation of such land.(3)[ The State Government may likewise remit or suspend for any period the rent payable by an asami to a [Gaon Sabha] [Added by U.P. Act No. 20 of 1954.].]
