Section 11 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
11. Section 18 (2) : Determination of rent of khaikars in cases where it is payable otherwise than in cash.
- As soon as may be after the publication of the notification under Section 4, the Compensation Officer shall from the khatauni in force in the previous agricultural year, prepare a statement in KUZA Form 3 in respect of khatas of khaikars, the rent of which is payable in kind or based on an estimate or appraisement of the standing crop or partly in cash and partly in kind of rent for which is payable but has not been determined.
