Section 33(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)The fixation of hereditary rates under clause (i) or the modification thereof under clause (ii) of sub-section (1) shall be so done that the fixation or modification of rates, as the case may be, for the same class of soil in the same area is as nearly uniform as may be possible, and the rates fixed shall in no case be more than one-fifth of the produce value of the land.
