Section 60(i) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(i)The incidence of rent of hereditary holdings for every pargana, in which villages having no sanctioned hereditary rates lie, shall be worked out by dividing the total cash rent payable immediately before the abolition of zamindari by hereditary tenants of those villages of the pargana where there are no sanctioned hereditary rates by the total rented area of such tenants.
