Section 292A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)In case, where fertility of the soil of a holding has become so seriously affected by the over-saturation, deposit of sand, the growth of kans or noxious weeds or other similar causes that the land revenue cannot be paid without undue hardship, relief in revenue of that holding shall be given in the shape of remission for the period such a calamity lasts on any part of the holding, in the proportion which the area affected by the calamity bears to the entire area of the holding.
