Section 240D(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)where the land referred to in Section 240-A was on the date immediately preceding the date of vesting-(i)recorded as sir, khudkasht or fixed rate tenancy of the land-holder; or(ii)included in the holding of a person belonging to any of the classes mentioned in Clause (d) of Section 18; or(iii)included in the holding of a person belonging to any of the classes mentioned in Section 19, the rent computed at hereditary rates applicable on the said date;
