Section 183A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the case of an adhivasi where rent is payable but not determined or where the rent is payable in kind or on an estimate or appraisement of the standing crop or on rates varying with crops sown or partly in one of such ways and partly in another or other of such ways, the rent shall be determined or commuted at an amount which shall not be less than 133 1/3 per centum and not more than 200 per centum of the rent commuted at hereditary rates applicable to the land.
