Section 90B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
90B.
The amount of rehabilitation grant payable to an intermediary shall be calculated in whole rupees. Fraction of a rupee shall be ignored if the amount is one-half or less than one-half of a rupee, but if it is more than one-half of a rupee, it shall be deemed to be whole rupee.
