Section 32 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
32. Section 39(c).
- A statement shall be prepared in Z.A. Form 21 tabulating the sayar income which was accrued during the last 10 years in each khata khewat In this statement only those items of sayar income shall be included which fall within the definition of sayar in the U.P. Tenancy Act, 1939 and also the income from hats, bazars and melas to which clause (a) of Section 5 applies.
