Section 18 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
18. Compensation statement in respect of khaikari land.
(1)For purposes of assessment and payment of compensation for acquisition of rights, title and interests of the hissedar in respect of khaikari land the Compensation Officer shall prepare a compensation statement showing-(a)the name or names of the hissedar;(b)area of khaikari land which has been acquired under section 4;(c)annual rental income of the hissdar from the khaikari land; and(cc)[ in the case of a private forest, the average annual income therefrom which shall be computed on the basis of the income from such forest for a period of twenty agricultural years immediately preceding the date of vesting;] [Inserted by U.P. Act 15 of 1978 w.e.f. Nov. 30. 1977.](d)such other particulars as may be prescribed.(2)The annual rental income shall consist of-(a)the rent payable by the khaikar-(i)in caseh; or(ii)where the rent is not payable in cash, the cash value of rent as commuted and determined in the manner prescribed; or(iii)where no rent is payable or determined, the rent determined in the manner prescribed;(b)rental value of the share of the hissedar in the Geon Sanjait land, excluding the land referred to in clause (b) or Section 8, computed with reference to rent payable by a khaikar in the manner prescribed.
