Section 247A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
247A. [ Exemption of land revenue in certain cases. [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 21.01.19781.]
(1)Notwithstanding anything contained in Sections 245, 246 and 247, every member of a family, the total area of land held by w hose members as Bhumidhars on or after the date of commencement of the agricultural year beginning on July 1, 1977 does not exceed 1.26 hectares (3.125 acres), shall be exempted from the liability to pay land revenue to the State Government.(2)The share of an individual or any member of his family in a holding shall, for the purposes of determining exemption under this section be decided in such manner and by such authority as may be prescribed, but no such determination shall be binding on any Court or tribunal in any suit or other proceedings relating to the title to such holding.(3)The Prescribed Authority shall prepare and publish a list, in respect of each circle, of persons entitled to the exemption mentioned in sub-section (1) containing such particulars, in such form and manner and before such dates as may be prescribed and shall cause relevant extracts from the list to be delivered to the persons concerned.(4)Notwithstanding the provisions of this section, the land revenue assessed under Sections 245, 246 and 247 for a holding shall be recorded in full in the record of rights, and shall, for all other purposes, be deemed to be the land revenue payable by him.Explanation. - For the purpose of this section, 'Family' consists of an individual, his or her spouse and minor children, whether they are joint or not with the individual.]Uttarakhand Amendment[Amendment of Section 247-A.] [Substituted by Uttarakhand Act No. 14 of 2011 (w.e.f. 29.04.2011). It extends to the whole State of Uttarakhand except the areas included and may be included from time to time in any Municipal Corporation, Nagar Panchayat, Nagar Parishad and Cantonment Board limits.] - In place of sub-section (1) of Section 247-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the following sub-section shall be substituted, namely-"(1) Notwithstanding anything contained in Sections 245, 246 and 247, every member of a family, the total Area of land held by whose members as Bhumidhars on or after the date of commencement of the agricultural year beginning on July 1, 1977 docs not exceed 1.26 hectares (3.125 acres), shall be exempted from the liability to pay land revenue to the State Government :Provided that such Bhumidhar, who holds the area of land more than 3.125 acre but less than 12.5 acre, the rate of laud revenue shall be One Rupee per annum.".
