Section 33 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
33. Power to determine or modify [applicable] hereditary rates. -
(1)For the purposes of this Act -(i)the Prescribed Authority may, in areas where no hereditary rates have been sanctioned, fix the hereditary rates on such principles as may be prescribed; and(ii)the State Government may, in areas where marked changes have taken place since the last settlement in the extent of cultivated land, extent and manner of irrigation, means of communication, density of population or the cropping system, modify, by publication in the Official Gazette, the existing sanctioned hereditary rates in the manner prescribed.(2)The fixation of hereditary rates under clause (i) or the modification thereof under clause (ii) of sub-section (1) shall be so done that the fixation or modification of rates, as the case may be, for the same class of soil in the same area is as nearly uniform as may be possible, and the rates fixed shall in no case be more than one-fifth of the produce value of the land.
