Section 199 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
199.
(1)On being satisfied that the land should be conditionally exempted from payment of land revenue and local rate the Collector shall pass necessary orders and shall inform the tahsildar concerned for amaldaramad of his orders in the records.(2)[ Exemption of land revenue and local rate shall be granted in multiples of five naye paise. Fractions of five nave paise, how ever small shall be reckoned as five naye paise.] [Substituted by Notification No. 558-RS/I-A 342-D-57, dated 16.02.1959.].
