Section 19(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)Where the interest of a hissdar is held by a thekedar, the total compensation payable both to the hissedar and the thekedar in respect of their rights, title and interest acquired under Section 4 shall be an amount to be calculated on the principles contained in sub-section (1) of the rental income mentioned in the compensation statement of the hissedar:
