Section 38(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(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.
