Section 13 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
13. Presumption regarding entries in the record-of-rights.
- Subject to the provisions of Section 14 every entry in the record-of-rights prepared or revised under the provisions of the U.P. Land Revenue Act, 1901, as applicable to Kumaun and Garhwal Division and in force in the previous agricultural year, shall for purposes of assessment and payment of compensation under this Act the he deemed to describe correctly, the rights, title and interests of the hissdar in the khaikari land acquired under Section 4:Provided that any modification, alteration or correction made in the record-of-right, whether before or after the appointed date, under the provisions of the United Provinces Land Revenue Act, 1901, as applicable to Kumaun and Garhwal Division or as consequence of any decree or order of any Court, shall be taken into account by the Compensation Officer.
