Section 233 in The United Provinces Tenancy Act, 1939
233. Valuation of sir and khudkasht in profits cases
. - (1) In a suit for settlement of accounts under Section 230 or Section 231, the collections made by a co-sharer shall, in the absence of any custom or contract to the contrary, be treated as having been made on behalf of all the co-sharers.(2)In any such suit, the valuation of sir, which is not let, and of khudkhast which has been cultivated continuously for three years at the date of the suit shall, for the purposes of calculating the amount divisible among the co-sharers as profits, be made at the rates applicable to ex- proprietary tenants ; provided that if such sir is let the rent payable by the tenant thereof shall be accepted as the fair valuation, unless the Court, for reasons to be recorded, decides to make the valuation in some other manner.
