Section 38 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
38. Compensation statement for bhumidhari land.
(1)For purposes of assessment and payment of compensation for acquisition of rights, title and interest of a bhumidhar, the Compensation Officer shall prepare a compensation statement showing-(a)the name or names of the bhumidhar;(b)area of land which has been acquired under Section 35;(c)annual rental income of the bhumidhar form the land acquired under Section 35; and(d)such other particulars, as may be prescribed.(2)The annual rental income shall consist of the rent payable by the asami-(i)in cash, or(ii)where the rent is not payable in cash, the cash value of rent as commuted and determined in the manner prescribed, or(iii)where no rent is payable or determined, the rent determined in the manner prescribed.
