Section 20 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
20. Section 23: Disposal of appeal by the Collector.
- The Collector may call for the record of the case and after considering the material on the record and the grounds of appeal filed under Section 23, and after hearing the parties pass orders on the points involved in the appeal. He will clearly indicate the amount to be added to or reduced from the compensation as determined by the Compensation Officer.
