Section 20C in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
20C. Compensation for land contributed by tenure-holders for public purposes.
(1)(a)Every tenure-holder any part of whose holding has been, contributed for public purposes under this Act, shall be paid, for the land so contributed, compensation equal to-(i)in the case of land of a bhumidhar with transferable rights, four times; and(ii)in the case of the land of a bhumidhar with non-transferable rights two times of the land revenue reduced under section 29-B.(b)In the case of trees, wells and other improvements, falling within the land so contributed, the amount of compensation behalf be determined in accordance with the provisions of section 13.(2)The Compensation payable to a tenure-holder shall after adjustment of the cost of operations under this Act, if any be paid, to him in cash.(3)Where any land, in respect of which compensation is paid under-sub-section (1), is in occupation of, an, asami, there shall lie paid to the asami out of the compensation payable to the bhumidhar with transferable rights or bhumidhar with non-transferable rights as the case may be, an amount equal to 5 per cent of such compensation in respect of the right title and interest of the asami therein.
