Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttarakhand - Section Section 39 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 39. Assessment of compensation. - The amount payable as compensation to a bhumidhar under Section 37, shall be equal to twenty times the rent referred to in Section 30.
