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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Uttar Pradesh - Subsection

Section 137(1) in U.P. Revenue Code Rules, 2016

(1)Relief in land revenue of a holding on the occurrence of agricultural calamities of Class II shall ordinarily be given in accordance with the following scales:
Loss measured in paise per rupee normal produce. Relief of land revenue per Rupee
1 2
  Rs. P.
(a) Amounting to 50 paise but not amounting to60 paise 0 40
(b) Amounting to 60 paise but not amounting to75 paise 0 60
(c) Amounting to and exceeding 75 paise 1 00
Provided that in Bundelkhand and the Trans-Yamuna part of Allahabad, Etawah, Agra and Mathura districts and in other areas, if justified by the circumstances of the cultivators, suspension or remission of land revenue to the extent of 25 paise in the rupee may be given when the loss measured amounts to 40 percent but does not exceed 50 percent.