Section 18(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In the case of mortgagees referred to in the statement in Z.A. Form 14, the [Assistant Collector incharge of the sub-division] [Substituted by Notification No. 3195/I-A-3594-59, dated 30.06.1962.] shall specify the plots which shall be deemed to be the sir or khudkasht of the mortgagor and determine the rent of the rest of the land.
