Section 38(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(1)Immediately after the publication of the notification under Section 35, the Compensation Officer shall cause the following statements to be prepared in :(a)KUZA Form 28 for asamis whose rent is payable otherwise than in cash or is not payable or has not been determined;(b)KUZA Form 29 showing annual rental value of land acquired under Section 35.
