Section 34(ii) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(ii)If the land holder of the As-ami was a hissedars-before the appointed date. - An amount equal to seven and a half (7-1/2) times the revenue (including cesses, local rates and other Government due if any) payable by the hissedars.
