Section 9(c) in The U.P. Government Estates Thekedari Abolition Act, 1958
(c)sayar, which shall be an amount equal to-(i)where the period for which the lease has been held is ten years or more, one-tenth of the total income for a period of ten years next preceding the date of determination, and(ii)where the period for which lease has been held is less than ten years, annual average for such period.
