Section 240E(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)where such land-holder was, on the date immediately preceding the date of vesting a fixed rate tenant or a person referred to in sub-clause (ii) of Clause (b) of Section 240-D an amount equal to twenty times the rent referred to in Clause (b) of the said section;
