Section 195(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)In areas where during the consolidation operations or record operations on re-numbering of plots a khasra plot consists of portions bearing different soil classes, the soil class whose area is the maximum in the khasra plot shall be deemed to be the soil class of the whole plot and the hereditary rate applicable to such soil class shall be deemed to be sanctioned hereditary rate for the whole plot.
