Section 268(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Whenever the State Government takes action under sub-section (1) it may remit or suspend the whole or any part of the rent payable by an [asami or adhivasi, as the case may be] [Substituted by U.P. Act No. 16 of 1953.] in occupation of such land.
