Section 3 in U.P. Consolidation of Holdings Rules, 1954
3. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context -(1)"Act" means the Uttar Pradesh Consolidation of Holdings Act, 1953.(1A)[ "Basic khasra" and "Basic khatauni" mean respectively the khasra and khatauni of any village current at the time of the notification under subsection (2) of Section 4.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](1B)[ "Basic year" means the year to which the basic khasra and basic khatauni pertains.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](2)"Section" means the section of the Act.(3)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].(3A)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].(3B)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].(4)[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].(5)[ "Standard Plots of a unit" means the plots determined as such in accordance with the provisions of Rule 20-A.] [Substituted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.](6)[ Exchange ratio means the paisa value per bigha or acre or hectare of a plot relative to the value of a bigha or an acre or a hectare of Standard plots of the unit.Explanation. - (a) The Paisa value of a Standard plot shall be paise 100.(b)The exchange ratio of all plots shall be expressed in multiples of 10 paisa ranging between 100 paise and 10 paise."]Note. - This will apply where notification under Section 4 of the Act has now been issued or where notified but valuation work has not been completed.
