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State of Uttar Pradesh - Section

Section 27 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

27. Determination and commutation of rent. Sections 39(i)(a)(ii) and (a)(iii).

- The Compensation Officer shall from the khatauni for the previous agricultural year prepare a statement in-
(1)Z.A. Form 18 in respect of holdings or part thereof the rent of which is payable in kind or based on an estimate or appraisement of the standing crop or partly in cash and partly in kind, and
(2)Z.A. Form 19 in respect of holdings for which rent is payable but has not been determined.