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State of Uttar Pradesh - Section

Section 30 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

30. Section 44(a).

(1)The Compensation Officer shall determine the land revenue on all miscellaneous properties (haqqivat mutafarriqa) on which land revenue is not recorded in the khewat on the following principles :
(a)If the entire property consists of abadi, timber grove or culturable or un-culturable waste no land revenue will be determined.
(b)If the miscellaneous property consists partly of cultivated area and party of uncultivated area or entirely of cultivated area, land revenue will be determined on the cultivated area alone at the incidence of revenue per acre of the cultivated area of the mahal of the agricultural year preceding the date of vesting.
Explanation. - For the purposes of this rule the term cultivated area includes new fallow, land prepared for sugarcane and groves other than those of timber trees.
(2)The Compensation Officer shall also determine the amount of local rates or cesses payable for each khata in accordance with the provisions of Chapter XII of the Revenue Manual.
(3)The Compensation Officer shall, after determining the land revenue of the miscellaneous property, inform the tahsildar of the tahsil in which the property is a situate in the following form :District................Tahsil......................
      Serial Khata   Amount of| |- | | | | | | | |- Pargana Village Mahal number Khewat number Area Land revenue Cesses or local rate Signatures of compensation Officer
1 2 3 4 5 6 7 8 9
(4)The Tahsildar shall on receipt of the information, have entries made in the remark column of the Khewat.
(5)At the time of calculating net assets the amount of land revenue, cesses and local rates so determined shall be deducted from the corresponding dues against the khata khewat out of which the miscellaneous property has been created and in cases where it has been created by an individual co-sharer against the corresponding dues of such co-sharer
(6)[ In cases where haqqiyat-mutafarriqa was created by one or more but not all the co-sharers of the khata khewat and the land revenue corresponding to the haqqiyat-mufarriqa has been deducted from the corresponding dues of such cosharers the shares of the main khata khewat shall be re-calculated and the gross assets of the main khata khewat distributed among them according to the new shares.] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]