Section 22 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
22. Intermediaries sir and Khudkasht. Section 15.
- A statement shall be prepared by the Compensation Officer for each intermediary in Z.A. Form 17 showing the name of each intermediary who holds sir, khudkasht or grove or land in personal cultivation in any estate belonging to him jointly with others, the share of the intermediary in the estate, the area of sir, khudkasht or grove or land in personal cultivation and its valuation at rates applicable to ex-proprietary tenants.The valuation shall be based upon-(a)the rent rates sanctioned at the latest settlement or revision of settlement [* * *] [Deleted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.], or(b)the rates determined under the Agra Tenancy Act, 1926 or the Oudh Rent Act, [1886] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.], as the case may be, or(c)the rates determined under the provisions of the U.P. Tenancy Act, 1939, whichever are the latest.If the rent-rates do not distinguish between occupancy and non-occupancy or statutory tenants such rates shall be deemed to be sanctioned rates for both occupancy and hereditary tenants. If there or no sanctioned rent-rates, ex-proprietary rent shall be determined after taking into consideration the rents generally payable by occupancy tenants for land of similar quality and advantages in the vicinity.Note. - The statement shall not include land in the personal cultivation of an intermediary or sir or khudkasht or intermediarys grove which is held jointly by all the cosharers in the estate.
