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State of Uttar Pradesh - Section

Section 90C in U.P. Zamindari Abolition and Land Reforms Rules, 1952

90C.

Where the aggregate land revenue assessed or deemed to be assessed on the estates for which rehabilitation grant under Section 98 of the Act is payable, exceeds Rs. 25 but not Rs. 50, marginal adjustment will be made according to the formula given below :Suppose the aggregate land revenue = X and the aggregate net assets = Y,
The amount payable as rehabilitation grant shall be Y x l7 or| Y x 25 x 20x
whichever is greater.In the same way marginal adjustment for estates in serial Nos. 3 to 9 of Schedule 1 of Section 98 shall be made according to the following formula :]
Land revenue assessed or deemed to beassessed on all the estates of the intermediary in the areas towhich the Act applies Marginal adjustment
1 2
  The rehabilitation grant shall be -
Exceeding Rs.50 but not Rs.100 Y x 14 or {|
Y x 50X| x 17, whichever is greater
|-| Exceeding Rs.100 but not Rs.250 Y x 11 or|
Y x 100X| x 14, whichever is greater
|-| Exceeding Rs.250 but not Rs.500 Y x 8 or|
Y x 250X| x 11, whichever is greater
|-| Exceeding Rs.500 but not Rs.2,000 Y x 5 or|
Y x 500X| x 8, whichever is greater
|-| Exceeding Rs.2,000 but not Rs.3,500 Y x 3 or|
Y x 2,000X| x 5, whichever is greater
|-| Exceeding Rs.3,500 but not Rs.5,000 Y x 2 or|
Y x 3,500X| x 3, whichever is greater
|-| Exceeding Rs.5,000 but not Rs.10,000 Y x 1 or|
Y x 5,000X| x 2, whichever is greater
|}