Section 205C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205C. [ [Substituted by Notification No. 110/11-1(4)-76-Rajaswa-1, dated 30.06.1976.]
(1)Where only a part of any holding is transferred in accordance with the provisions of the Act, the land revenue payable in respect of the part so transferred shall be determined by the officer passing the mutation order in accordance with the provision of Section 245 and 246 :Provided that the aggregate of the land revenues so determined shall be equal to land revenue of the entire holding determined earlier in accordance with the said sections.(2)The provisions of sub-rule (1) shall mutatis mutandis apply to the case where the area of any holding has decreased under the provisions of this Act.]
