Section 20(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(1)For purposes of assessment and payment of compensation for acquisition of rights, title and interest of the intermediary the Compensation Officer shall prepare a compensation statement showing-(a)the name or names of the intermediary;(b)rental income of the intermediary from the notified land; and(c)such other particulars as may be prescribed.
