Section 36 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
36. Section 33 : Notice to bhumidhar.
- Where the asami offers to pay the amount determined under sub-section (2) of Section 32, the Assistant Collector shall cause a notice in KUZA Form 26 served on the recorded bhumidhar either-(a)by delivering it to the person on whom it is to be served, or(b)by leaving it at his usual or last known place of abode, or(c)by sending it in a registered letter addressed to that person at his usual or last known place of abode, or(d)in case of an incorporated company or body, by sending in a registered letter addressed to the Secretary or other principal functionary of the company or body or by delivering or affixing at its principal office, or(e)in such other manner as is laid down for service of summons in the Code of Civil Procedure, 1908 (Act No. 5 of 1908).
