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State of Uttar Pradesh - Section

Section 130 in U.P. Revenue Code Rules, 2016

130. Commutation of rent (Section 141).

(1)Where the rent in respect of a holding is payable by an asami otherwise than in cash, the Tahsildar may on the application of the asami or of the landholder, commute such rent after affording an opportunity of hearing to both the parties.
(2)The rent commuted under this rule shall not be less than 33 percent, of the rent calculated at hereditary rates.