Section 202 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
202.
The Collector shall report in the annual administration report the areas in respect of which exemptions have been granted under these rules during the past years and the areas upon which revenue and local rates have been reimposed.[Explanation - Except in the Trans-Yamuna portions Mathura and Agra Districts, for the purposes of Rule 197 to 202 "grove" means a grove of timber trees the value of which mainly lies in their timber for building purposes and not their fruit or like produce. Example's of timber tree are Sakhu, Sagon, Hanswa, Haldua, Deodar, country mango (not kalmi), Neem, Sheesham, Jamun, Asna, Mahua Tun, mulberry, kadam, bamboo, Imli, Chair Cypures, Babul, Aonla, Bel, Kajur, Ber Katiha Dhak, Kikar, Amra, Kanju, (prongamia-glabra), Khathna and Kardhai, etc. In the Trans-Yamuna portions of Mathura and Agra Districts even fruit grove planted by a bhumidhar or sirdar after the date of vesting can be exempted from the payment of land revenue and local rate.] [Notification No. 4819/I-A-1042-1955, dated 04.10.1955.]
