Section 17 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
17. Section 21 : Filing of objections.
(1)Any party filing an objection under Section 21 shall file before the Compensation Officer sufficient number of copies of the objection needed for being served on the State Government or the hissedars as the case may be.(2)All objections filed under Section 21 shall be entered in a misilband register in KUZA Form 12.
