Section 26(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The person or body assigning the site [unless the assignment is of the entire interest of such person or body in the same] [Inserted by Notification No. 3195/I-A-03594-59.], has no right to claim exemption from the payment of rent as a matter of course. Such exemption can only be granted by the Collector who has full discretion to reject any case which does not completely fulfill the requirements of sub-clause (2)(i) above.](b)The site of a private well or a building in a holding or grove shall be deemed to be settled with the tenure holder on the same tenure as the holding or the grove in which it is situate.[* * *] [Deleted by Notification No. 1241/I-A-588-62, dated 25.03.1963.]
