Section 35 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
35. Section 32(1) : Enquiry on application.
(1)This Assistant Collector shall then scrutinise the application to satisfy himself that it is in proper form and has been duly presented. He may examine on oath the applicant or any other person whose evidence he considers necessary or examine such records relating to the land in question as he considers proper.(2)The Assistant Collector shall make a memorandum of the statements recorded by him and shall sign it.
