Section 205F in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205F. [ Course of Procedure in Settlement. [Rules 205-F to 205-SS inserted by Notification No. 44/Rajaswa-1/1-1(3)-72, dated 08.02.1973.]
- The course of procedure in settling a tract shall ordinarily be-(i)by demarcation of village boundaries, re-survey, map-correction and preparation of record-of rights in land by the record staff;(ii)by inspection by the Settlement Officer of each village, with special reference to the existing soil classifications, analysis of revenue rates as to the actual revenue collections, the amount and value of the produce of various agricultural crops grown on the various soils, irrigated and unirrigated as to the cultivator's cost of production and maintenance in general, as to the improvements and their worth, as to the number and circumstances of tenure-holders and the size of their holdings. The Settlement Officer shall record as soon as possible after inspection a tentative note summing up the physical and economic condition of the village in the light of the relevant facts ascertained;(iii)by the grouping of villages into assessment circles and soil classes;(iv)by calculation of the estimated average surplus produce for each class of soil in an assessment circle, after deducting the ordinary expenses of cultivation and submission of a schedule containing details of per hectare average, surplus produce of each class of soil, irrigated and unirrigated, to the Board with a brief note, explaining the consideration on which these have been evolved,(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;(vi)by assessment of each holding in accordance with the percentages sanctioned by the Government; and(vii)by submission to the Board of the assessment report of the tract.
