Section 42 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
42. Gross assets of an intermediary.
- For purposes of Section 40, the gross assets of an intermediary, as respects his interests in a mahal shall be the aggregate of-(a)the whole of the gross assets entered in the statement under Section 38 in respect of any mahal or part or parts thereof to which he may be entitled exclusively; and(b)a share (proportionate to his share in the part or parts of the mahal) of the gross assets entered in the statement under Section 38 in respect of the part or parts to which he may be entitled jointly with others.
