Section 24(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)Where no objection has been filed in regard to the compensation statement published in pursuance of Section 20 or where such objection is filed and has been finally disposed of, the statement shall, where necessary, be amended, altered or modified. The Compensation Officer shall sign the statement and affix his seal thereto.
