Section 215(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)In a suit under sub-section (1) the rent decreed shall be the rent payable in the year previous to the year of admission, permission or accrual of asami rights, as the case may be or if no rent was payable in such year, the rent shall be fixed [at twice the amount calculated at hereditary rates applicable to the land] [Substituted by U.P. Act No. 20 of 1954.].
