Section 245(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)The amount of land revenue payable by a bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall be equal to an amount computed at double the hereditary rates applicable to the respective plots of land comprised in his holding :Provided that the land revenue so computed shall not be-(i)less than rupees five per acre or more than rupees ten per acre in respect of an unirrigated plot of land;(ii)less than rupees ten per acre or more than rupees twenty per acre in respect of an irrigated plot of land.Explanation I. - A plot of land means land to which a separate Khasra number is assigned.Explanation II. - For the purposes of this section, the expression 'irrigated plot of land' means a plot of land at least half the area whereof was irrigated by any source in at least one crop in each of any three agricultural years between 1379 fasli to 1383 fasli (both inclusive) and the expression 'unirrigated plot of land' means every plot of land other than an irrigated plot of land.Explanation III. - For the removal of doubts, it is hereby declared that every bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall continue to be liable to pay land revenue for the period ending on June 30, 1976, in accordance with the provisions of Chapter X as they stood before the commencement of this section.]
