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State of Uttar Pradesh - Section

Section 137 in U.P. Revenue Code Rules, 2016

137. Remission in land revenue affecting crops (Section 157).

(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.
(2)When the whole or part of a holding is leased, relief in rent shall be given to the asami in accordance with the scale applied to such holding and shall be separate from and independent of the relief given to landholder which shall be calculated as if no part of the holding were sublet.
(3)The scale of relief given in sub-rule (1) shall also apply in case of asami under the Gram Panchayat as if the rent paid by the asami was land revenue.
(4)The Collector is empowered to suspend realisation of revenue and rent for a period of three months only from the date it becomes due but suspension for longer period will require the sanction of the Board of Revenue or the State Government.Chapter-XII Collection of Land Revenue