Section 40A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
40A. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]
In order to determine the class to which an intermediary belongs for the purpose of assessing rehabilitation grant in the case of an estate-(1)in permanently settled areas which is not assessed to land revenue,(2)in temporarily settled areas which is not assessed to land revenue or local rate.the land revenue shall be computed at 35 per cent of the gross assets calculated according to the provisions of Section 39 in temporarily settled areas and 30 per cent in permanently settled areas.]
