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State of Uttar Pradesh - Section

Section 293 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

293.

(1)Relief in revenue of a holding [on the occurrence of agricultural calamities of Class II mentioned in sub-rule (1) of Rule 292-A] [Added by Notification No. 1130/I-A-1699-53, dated 11.03.1954.] shall ordinarily be given in accordance with the following scales :
[(Loss measured in naye paise per rupee of normal produce- [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]   Relief of land revenue per rupee [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
    Rs. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] P [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to 50 naye paise but not amounting to 60 Naye paise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. 0 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 40 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to 60 naye paise but not amounting to 75 nayepaise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 0 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 60 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
Amounting to and exceeding 75 naye paise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 1 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
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 naye paise in the rupee may be given when the loss measured in naye paise per rupee of the normal produce amounts to 40 naye paise but does not amount to 50 naye paise.] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
(2)When the whole or a part of a holding is leased relief in rent shall be given to the asami or adhivasi, as the case may be, in accordance with the scale applied to such holding and shall be separate from and independent of the relief given to land-holder 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 [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] as if the rent paid by the asamis was land revenue.
(4)[ The Collector is empowered to suspend realization of revenue and rent for a period of three months only from the date it becomes due but suspension for a longer period will require the sanction of' the Board of Revenue or the Government.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
(5)[ The instructions contained in Chapter VI of the Revenue Manual, Volume I, will apply mutatis mutandis in drawing up proposals of grant of relief in revenue and rent ] [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]Section H - Collection by [Land Management Committees] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]