Section 171 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
171.
(1)If the Land Management Committee comes to the conclusion that an asami should be admitted to the land it shall fix the rent payable for the land which shall not be less than 133 per cent and not more than twice the land revenue payable therefor by the sirdar.(2)The asami shall pay the rent direct to the guardian of the minor, lunatic or idiot [and the guardian shall without delay issue receipt for the payment to the asami.] [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.](3)The asami so admitted shall have the same rights as if he were admitted by the tenure-holder. himself.
