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State of Uttar Pradesh - Section

Section 128 in U.P. Revenue Code Rules, 2016

128. Fixation of rent (Sections 138 and 139).

- In proceedings for fixation of rent under section 139, the Tahsildar shall issue notice to the asami or the landholder, as the case may be, and after giving an opportunity of hearing, fix the rent payable by the asami on the basis of the prevailing rate of rent for similar category of land. But such rate shall not be less than one percent of the amount calculated as per the circle rate fixed by the Collector.