Section 195 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
195.
(1)The statement in Z.A. Form 60-A shall be prepared for each village by the Lekhpal who shall enter (a) the source of irrigation and the area irrigated with the help of khasra for the years 1379-F to 1383-F and (b) the soil class and hereditary rate applicable to each plot with the help of settlement volume. Where the khasra for one or more years is not available, the entries relating to source of irrigation or area irrigated may be made, with the help of irrigation jamabandi, irrigation khasra, consolidation records, or, where need be by making local enquiry.(2)The local enquiry referred to in sub-rule (1) shall be made in the village in or joint gathering of the members of the Land Management Committee or Gaon Panchayat. As many residents of the village as can be collected shall be invited to the gathering on a date to be announced previously by beat of drum.(3)In areas where during the consolidation operations or record operations on re-numbering of plots a khasra plot consists of portions bearing different soil classes, the soil class whose area is the maximum in the khasra plot shall be deemed to be the soil class of the whole plot and the hereditary rate applicable to such soil class shall be deemed to be sanctioned hereditary rate for the whole plot.(4)In areas in which rent rates have not been sanctioned, the Assistant Collector in-charge of the sub-division shall compute such rates by taking into account the rates of land of similar quality and advantages in the vicinity.
