Section 200(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[ The Collector shall assess the land revenue on the grove-land referred to in Clause (a) of Rule 197 when it ceases to be a grove-land in accordance with the sanctioned rent rates applicable to hereditary tenants.] [Added by Notification No. 3559-RS/I-A-1066-1958, dated 04.10.1958.]
