Section 35 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
35. Sections 39(c) and (g).
- Statements in respect of incomes from mines and minerals shall be called for from the intermediaries. The Compensation Officer shall direct the intermediaries to file the information required by, Section 39(1)(f) and (g) for 12 agricultural years immediately preceding the date of vesting in respect of the mines on account of which royalties have been paid and the annual gross income of the mines which have been directly worked by the intermediaries and the amount of cess or income-tax paid or assessed on each of the two classes of income.
