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State of Uttarakhand - Section

Section 30 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

30. Rate for purchase of bhumidhari rights.

- The price at which an asami shall be entitled to purchase bhumidhari rights in the land held by him shall be twenty-five times the rent payable-
(a)in cash, or
(b)where in rent is not payable in cash, the cash value or rent as commuted and determined in the manner prescribed, or
(c)where no rent is payable or determined, the rent determined in the manner prescribed.