Section 180A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
180A.
(1)In the case of an asami holding from the [Gaon Sabha] [Substituted by No. 5846/I-A-270-61.] where rent is payable but not determined or where the rent is payable in kind or on estimate or appraisement of the standing crop or on rates varying with crop 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 [* * *] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] double the amount computed at applicable] hereditary rates.(2)[ Where there are no hereditary rates, the court shall calculate the rates after taking into consideration the rent payable by sirdars holding land of similar quality and advantages in the vicinity of the land held by the asamis.] [Added by Notification No. 2016/I-A-463-1952, dated 11.04.1953.]
