Section 10(3) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
(3)If no rates have been sanctioned for the area, columns 7 and 8 of the statement shall be left blank till the tahsilder has calculated the rates at which the rent is generally payable by hereditary tenants of the land at the same class in the vicinity. The tahsildar shall thereupon enter the rates so found in his own handwriting in column 7 of the statement and also compute the rent and enter in column 8.
