Section 180A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[ Where there are no hereditary rates, the court shall calculate the rates after taking into consideration the rent payable by sirdars holding land of similar quality and advantages in the vicinity of the land held by the asamis.] [Added by Notification No. 2016/I-A-463-1952, dated 11.04.1953.]
