Section 37(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(1)If on the date fixed under sub-section (1) of Section 34, the as-ami pays to the bhumidhar the amount determined under Section 32, the bhamidhar shall execute a receipt in respect of the price paid to him by the as-ami which shall be kept with the file of the case after it has been verified by the Assistant Collector: The Assistant Collector shall thereupon pass an order declaring the as-ami to be bhumidhar of the land and also order amaldaramad and mutation of names to be made in the khatauni accordingly.
