Section 205B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205B. [ [Substituted by Notification No. U.O. 605/Rajaswa-1-2(8)/75, dated 01.11.1975.]
(1)Immediately after the rabi partai the Lekhpal shall submit to the Supervisor Kanungo a statement in duplicate showing all holdings in his halqa of bhumidhar, sirdar or asami of Gaon Sabha whose cultivable area has decreased by duluvian. The Supervisor Kanungo shall by personal inspection check all the entries in the statement and after making such corrections as may be necessary submit the statement in duplicate to the Tahsildar The Tahsildar shall immediately transmit one copy to the Assistant Collector in-charge of the sub-division. The Tahsildar, Naib Tahsildar and the Assistant Collector-in-charge of the subdivision shall personally check sufficient number of the entries to satisfy themselves of the accuracy of the statement. When the statement has been finalised the Assistant Collector-in-charge of the sub-division shall determine the land revenue/rent payable during the current agricultural year in respect of the land which is cultivable. The land revenue/rent for the cultivable portion of the holding shall bear the same proportion to the total land revenue/rent of the holding as the valuation at hereditary rates of the cultivable portion bears to the valuation of hereditary rates of the whole holding. The Assistant Collector, in-charge of the sub-division shall pass order remitting for the agriculture year the land revenue/rent equal in amount to the difference between the land revenue/rent payable for the holding and the land revenue rent determined under this rule for the cultivable portion of the holding.(2)If in any district part of a district or a local area the rent rates have not been determined, the Assistant Collector in-charge of the sub-division shall determine the hereditary1 rates after considering the land revenue generally payable by the sirdar for land of similar quality and advantage in the vicinity.]
