Section 39C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
39C. [ [Added by Notification No. 3266/I-A-1056-1954, dated 17.08 1954.]
In the case of manzuridars, atiadars and muqarraridars of the merged Banaras State to which Notification No. 1830 (1)/I-A-1060-53, dated July 1, 1953, applies, the cost of management and irrecoverable arrears of rent shall be deducted at the rate of 25 per centum of the assets remaining after deducting the land revenue payable from the total gross assets]
