Section 218 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
218. Commutation of rent.
- Where the rent is payable in kind or on estimate or appraisement of the standing crop or on rates varying with crops sown or partly in one of such ways and partly in another or other of such ways the Assistant Collector-in-charge of a sub-division may at his own instance and shall at the instance of the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or the person by or to whom the rent is payable commute the rent in the manner prescribed.
