Section 17(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the case of a thekedar referred to in the statement in Z.A. Form 13, the Assistant Collector incharge of sub-division shall specify the land of which he shall be deemed to be hereditary tenant and the land of which he shall be the asami and the period for which he shall be entitled to hold the land and determine the rent of both portions.
