Section 193B(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)in other eases an amount equivalent to the rent recorded in the Khatauni or the amount computed at hereditary rates applicable, whichever is less.(ii)Z.A. Form 102 showing apportionment of rent by plots.(iii)Z.A. Form 103 showing apportionment of land revenue in the case of land-holders part of whose holdings are held by adhivasis.(iv)Z. A. Form 104 showing calculation of the amount of Zamindari Abolition Compensation and Rehabilitation Grant payable to land-holders who were intermediaries(v)Z.A. Form 106 showing compensation for vesting of land held by adhivasis and payable to land-holders referred to in sub-section (1) of Section 240-E.(vi)Z.A. Form 107 showing calculation of compensation payable to landholders referred to in sub-section (2) or Section 240-E.(vii)Z.A. Form 108 showing calculation of compensation payable to landholders referred to in sub-section (3) of Section 240-E.(viii)Z.A. Form 109 for calculation of compensation payable to land-holders referred to in sub section (4) of Section 240-E.(ix)Compensation statement in Z.A. Form 110.
