Section 15 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
15. Section 19(8): Apportionment of compensation between hissedars and thakedar.
- Before apportioning the compensation between the hissedars and his the-kedar under sub-section (3) of Section 19, the Compensation Officer shall issue a notice to both parties to appear on a date to be specified by him in the notice, and after hearing the parties and considering the evidence produced by them, if any, and examining such further evidence as he may consider necessary, pass suitable orders after taking into consideration the provisions of sub-section (3) of Section 19.
