Section 183B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
183B. [ [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.]
- In determining or commuting the rent of an adhivasi within the limits laid down in Sections 233 and 233-A, the Court shall have regard to the following factors as may be applicable:(a)The pitch of cash rents payable by adhivasis holding land of similar quality and advantages in the vicinity of the land held by the adhivasi.(b)Availability of irrigation facilities.(c)Accessibility to the market.(d)Development activities of the State in the village where the adhivasi holding is situate.(e)The proportion of produce which was being paid as rent in kind.]
