Section 22(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)the rates determined under the Agra Tenancy Act, 1926 or the Oudh Rent Act, [1886] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.], as the case may be, or
