Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

Rule KUMAUN-AND-UTTARKHAND-ZAMINDARI-ABOLITION-AND-LAND-REFORMS-RULES-1965 of 1965

Chapter 1
Preliminary

Chapter II
A-Consequences of Vesting

Chapter III
Acquisition of Bhumidhari Rights By Asamis

Chapter IV
Land Management

Chapter V
Miscellaneous

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State of Uttarakhand - Act

1.

2. Section 11: Taking over of land and interests vested in the State.

3. Section 56(2)(c) : Matters relating to taking over of land and interests under Section 11.

4. Section 5(h)(ii): Interest on amount of simple mortgage.

5. Section 5(1) read with proviso to Section 6(1): Stay of certain suits and proceedings.

6. Section 56(2)(b): Disposal of suits and proceedings stayed under Rule 6.

7.

8. Section 54 (2) read with Section 56 (1).

9. Sections 7 : Terms and conditions of settlement of the site of private wells and buildings.

10. Section 5(e) read with Section 56 (1): Settlement of Government dues realisable from the compensation.

11. Section 18 (2) : Determination of rent of khaikars in cases where it is payable otherwise than in cash.

12. Section 18: Statement of annual rental income.

13. Section 9 : Determination of land held by the hissedars in excess of his share in Gaon Sanjait.

14. Section 18 : Preparation of draft compensation roll.

15. Section 19(8): Apportionment of compensation between hissedars and thakedar.

16. Section 20: Preliminary publication of compensation statement.

17. Section 21 : Filing of objections.

18. Section 22: Disposal of objections.

19. Section 22(3) : Disposal of reference by District Judge.

20. Section 23: Disposal of appeal by the Collector.

21. Section 23 read with Section 56(3)(v):Court Fee.

22. Section 25: Payment of compensation.

23.

24.

25.

26.

27. Section 25 read with Section 56 (iii).

28.

29. Section 25(4) read with Section 69 of U.P. Act 1 of 1951.

30. Section 26.

31. Section 26.

32.

33. Section 31 : Application for purchase of bhumidhari rights.

34. Section 30: Determination of rent in respect of asami's holding.

35. Section 32(1) : Enquiry on application.

36. Section 33 : Notice to bhumidhar.

37. Section 34(2) and 56 read with Section 245(1) of U.P. Act 1 of 1951.

38. Section 38: Determination and commutation of rent.

39. Section 39: Assessment of compensation.

40. Section 40: Payment of compensation.

41. Section 41 : Management of land and things belonging to State.

42. Section 51: Duties and powers of Compensation Commissioner and Assistant Compensation Commissioners.

43. Section 56(1) read with Section 3(1): Collector to exercise powers of an Assistant Collector in charge of a sub-division.

1. Name of the applicant with parentage and address.

2. Name/Names of the bhumidhari/bhumidhars with parentage and adress.

3. Name of villager, patti, pargans, tahsil and district in which applicant's holding in situate.

4. Khasra number of plots along with area thereof, in respect of which the applicant wants to purchase bhumidhari rights.

5. Rent payable by the applicant for the land shown against item 4.

State of Uttarakhand - Act

[Cites 0, Cited by 1]

UTTARAKHAND
India

Published on 2 June 1965
Commenced on 2 June 1965
[This is the version of this document from 2 June 1965.]
[Note: The original publication document is not available and this content could not be verified.]

Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965Published vide Notification No. 2220/1-A 632-63, dated 02.06.1965Last Updated 25th December, 2019Notification No. 2220/1-A 632-63, dated June 2, 1965. - In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor of Uttar Pradesh is pleased to order the publication of the following English translation of ;In continuation of this Vibhag Notification No. 1906/I-A-632-62 dated May 4, 1965, and in exercise of the powers under Section 56 of the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (U.P. Act No. XVII of 1960), the Governor of Uttar Pradesh is pleased to make the following Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965, after their previous publication as required under sub-section (4) of the said section of the said Act:

(1)

(a)These rules may be called the Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965.

(b)They shall come into force on such date as the State Government may, by notification in the Uttar Pradesh Gazette appoint, and different dates may be appointed in respect of different areas and different provisions of the rules.

(2)In these rules, unless there is anything repugnant in the subject or context,-

(a)"Act" means the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act. 1960 (U.P. Act No. XVII of 1960);

(b)"Section" means a section of the Act; and

(c)"appointed date" means the date specified in the notification issued under Section 4 of the Act.

- Upon the publication of notification under Section 4 the Collector shall issue a proclamation in KUZA Form 1, and cause the same to be published within the local limits of his jurisdiction.-

(a)by posting copies of the proclamation at his court house, at the tail building and at some conspicuous place in or near the village in which the notified land is situate, and

(b)if the Collector so directs, by beat at drum is each village in which the notified land is situate.

(1)The Collector or an officer appointed by him in this behalf, shall not ordinarily enter into any building for the purpose of seizing and taking possession of books, accounts and other documents referred to in Section 11 before sunrise and after sunset.

(2)The Collector or the said officer shall allow the occupier of the building or a person nominated by the occupier to watch the search.

(3)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search by the person seizing to the person from whose possession they are seized.

- The amount declared due on a simple mortgage substituted under sub-clause (i) of clause (h) of section 5, shall carry simple interest at the rate of 2-1/2 per cent per annul from the appointed date.

- In respect of the area for which a notification under Section 4 has been issued, all suits and proceedings, whether of the first instance, appeal, or revision, of the nature specified below pending in any court on the appointed date, and all proceedings upon any decree or order passed in any such suit or proceeding previous to the appointed date, shall be stayed:

(i)Appointment of lambardars under Section 45 of the U.P. Land Revenue Act, 1901;

(ii)All proceedings under Chapter VI of the U.P. Land Revenue Act, 1901;

(iii)Proceedings for partition of marshals under Chapter VII of the U.P. Land Revenue Ac t. 1901:

(iv)All proceedings for realisation of the cost of compensation, awarded in any suit or proceedings, by ejectment of the judgement debtor;

(v)All suits, applications and proceedings under the Kumaun Tenancy Rules, 1918, mentioned at the following items in the first schedule appended thereto:

(a)Group A - Serials 15 to 23; and

(b)Group B - Serials 28 to 32;

(vi)All suits, applications and proceedings under the Tehri-Garhwal Bhumi Sambandhi Adhikar Niyam, 1941, mentioned at Items 1,2,9 of sub-clause 'Ka' of Section 35 and Item 7,8, and 11 of sub-clause 'Kha' of Section 35 of the Said Adhikar Niyam;

(vii)All cases of execution of decree against hissedars relating to debts which are wholly or partially charged upon or decreed against khaikari land or any part thereof.

Explanation. - For the purposes of this clause, "debt" means an advance in cash or in kind and includes any transaction which in substance a debt.

(1)Every suit or proceeding, referred to in clauses (i) to (iv) of Rules 5 and stayed under that rule shall, together with appeal or revision, if any, be abated by the court or the authority before which or whom it may be pending, after notice to parties and giving them an opportunity of being heard.

(2)Every suit or proceedings referred to in clause (v) and (vi) of Rule 5, pending in the court of the first instance and stayed under the said rule, except that in respect of which a decree or final order had already been passed or made before the appointed date, shall be abated by the Court or the authority before which or whom it may be pending, after notice to parties and giving them an opportunity of being heard.Explanation. - A suit or proceeding in which a decree or final order had been passed by the Court of first instance before the appointed date, but such decree or final order was subsequently set aside shall, notwithstanding that such suit or proceeding might have been pending in such court on the said date, whether upon remand or otherwise, be deemed for purposes of this rule, to be a suit or proceedings in which a decree or final order had already been passed before the appointed date.

(3)Except as provided in sub-rule (2), every suit or proceeding referred to in clauses (v) and (vi) of Rule 5 and stayed under that rule shall, whether pending in appeal, reference or revision, automatically revive on the expiry of period of six months from the appointed date and be continued and decided in accordance with the provisions of the Kumaun Tenancy Rules framed under the Scheduled Districts Act of 1874, the Kumaun Agricultural Land (Miscellaneous Provisions) Act, 1954 and Tehri-Garhwal Bhumi Sambandhi Adhikar Niyam, 1941, as may be applicable.

(4)The proceedings referred to in clause (vii) of Rule 5 shall continue to remain stayed during the period of twelve months from the appointed date and shall automatically revive on the expiry of this period.

(5)The abatement of any suit or proceeding under sub-rule (1) or (2) shall not debar any person from establishing his right in a court of competent jurisdiction in accordance with the law for the time being in force in respect of any matter in issue in each suit or proceeding.

Nothing in Rule 5 or 6 shall be construed as depriving any part to the suit or proceedings from any right which may have accrued in his favour under the Kumaun land Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 in the land which is the subject-matter of the suit or proceeding.

- In every suit or proceeding (not being a suit or proceeding stayed or abated under the provisions of Rule 5 or 6) under the U.P. Land Revenue Act, 1901, the Tehri-Garhwal Bhumi Sambandhi Adhikar Niyam, 1941, the Kumaun Tenancy Rules or the Kumaun Agricultural Land (Miscellaneous Provisions) Act, 1954, pending on the appointed date in respect of notified land in which a hissedur is a party, whether as plaintiff or defendant, the court may, where it considers it necessary in order to enable it effectually and completely to adjudicate upon and settle all questions involved the suit or proceeding, order the State Government or the Gaon Sabha to be joined as a party.

(1)The site of a private wells or a building situate on any land of which a hissedar or a khaikar has become a bhumidhar, under Section 8, shall be deemed to be settled with the tenure-holder on the same tenure as the land or the grove in which it is situate.

(2)The site of a well or building along with the area appurtenant thereto, situate within the limits of a village or land, other than that over which bhumidhari rights have been obtained by a hissedar or a khaikar, shall be deemed to be settled with the owner of the said well or building on the following terms and conditions:

(i)He shall have a heritable and transferable interest in the site ;

(ii)He shall not be liable to ejectment on any ground whatsoever ;

(iii)He shall have the right to use the site for any purpose whatsoever subject to the existing rights of easement:

(iv)Succession shall be governed by personal law:

(v)If the building is abandoned or if the well goes our of use or if the owner dies without any heir entitled to succeed, the site shall escheat to the State;

(vi)He shall pay to the Gaon Sabha rent for the site equal to the amount of rent payable therefor on the date immediately preceding the appointed date. He shall, however, not be liable to pay any rent for the site of no such rent was payable on the said date.

(1)After issue of a notification under Section 4, the Collector shall prepare and maintain a register in KUZA Form 2 showing the arrears of land revenue, cesses, local rates and all other dues realisable as arrears of land revenue, in respect of the notified area and the realisation made after the appointed date.

(2)Before the preliminary publication of compensation statements under Section 20, the Compensation Officer shall ask the Collector to furnish an extract of register if KUZA Form 2, in respect of hissedars to be specified by him.

(3)Upon the receipt of the requisition, the Collector shall send an extract from the register to the Compensation Officer. The extract shall bear the signatures of the Collector and the date of the report. Where no balance is outstanding in respect of a hissedar specified by the Compensation Officer, the Collector shall send a blank statement duly signed by him.

(4)Upon the determination of final compensation under Section 24, a statement in KUZA From 2-A, shall be prepared in respect of arrears due form the hissedars on the date of determination of compensation.B - Assessment of Compensation

- 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.

(1)The Compensation Officer shall then prepare the following statements:

(a)Statement in KUZA Form 4 separately for each khata khewat in the village showing the annual rental value of land held by khaikars;

(b)Statement in KUZA Form 5 showing the share of each hissed-ar in (i) the annual rental value of the khaikari khat-as in the khat-a khewat, (ii) land revenue, cesses and local rates payable for khaikari land and (iii) the compensation payable for khaikari land. The statement shall be prepared separately for each khata khewat and contain entries relating to each hissedar recorded as a proprietor in the khata khewat;

(c)Statement in KUZA Form 6 showing particular of Gaon, Sanjait land in the personal cultivation of the hissedars or held as grove land in 1346-F.

(2)A copy of statement in KUZA Form 6 shall be sent by the Compensation Officer to the Assistant Collector-in-charge of the sub-division.

(1)In every case where a hissedar in found to be in possession of Gaon Sanjait land from which he is liable to ejectment under Section 9, the Assistant Collector shall get prepared in duplicate a statement in KUZA Form 7. In proposing the land from which the hissedar is liable to ejectment, the Assistant Collector shall ensure that, as far as possible, land carrying superior class of soil or under cultivation of specialised valuable crops is left with the hissedar in compact block or blocks.

(2)The Assistant Collector shall thereafter cause to be served upon every such hissedars a notice in KUZA Form & together, with a copy of the statement prepared under sub-rule (1), calling upon him to show cause within thirty days from the date of service thereof, why the statement be not taken as correct.

(3)The notice and the statement referred to in sub-rule (1) may be served on every hissedars:

(a)by delivering it to the person on whom it is to be served, or

(b)by sending it by registered post, addressed to the person at his usual or last known place of abode, or

(c)by affixing it at the usual or last known place of abode of that person.

(4)Where the statement prepared under sub-rule (1) is not disputed within the specified period the Assistant Collector shall determine the excess land of the hissedars and proceed to demarcate it.

(5)Where an objection is filed under sub-rule (2), the Assistant Collector shall, after affording the hissedars a reasonable opportunity of being heard and of producing evidence, if any, decide the objection after recording his reasons and determine the excess land held by the hissedars, and proceed to demarcate it.

(6)After the determination of the excess land held by a hissedars under sub-rule (4) or (5), the Assistant Collector shall pass an order for the ejectment of the hissedars, and every other person, if any, in possession thereof through such hissedars and forward a copy of such order to the Compensation Officer concerned. The Assistant Collector shall issue a warrant of execution of this order to Tahsildar concerned in KUZA Form 9.

- From the statements in KUZA Forms 5 and 6 prepared under Rule 12, the Compensation Officer shall prepare draft compensation statement in KUZA Form 10 in respect of each hissedars, indicating therein the particular mentioned in columns 4 to 10 of the KUZA 5 for all khewat Khatas in the village in respect of which compensation is payable to the hissedars for all the khewat khatas in the village shall be entered in words in the handwriting of the Compensation Officer who shall date and sign each statement after satisfying himself of its accuracy.

- Before apportioning the compensation between the hissedars and his the-kedar under sub-section (3) of Section 19, the Compensation Officer shall issue a notice to both parties to appear on a date to be specified by him in the notice, and after hearing the parties and considering the evidence produced by them, if any, and examining such further evidence as he may consider necessary, pass suitable orders after taking into consideration the provisions of sub-section (3) of Section 19.

(1)After the draft-compensation statement has been prepared under Section 18, the Compensation Officer shall cause a notice in KUZA Form 11 to be published in the Gazette.

(2)Copies of the notice shall be pasted at the notice board in the office of the Compensation Officer of the tahsil and at the office of the Gaon Sabha in the circle of which the notified area is situate.

(3)A copy of the aforementioned notice along with a certified copy of the draft compensation statement shall also be served on the hissedars in the manner specified in the Code of Civil Procedure, 1908 (Act No. 5 of 1908).

(1)Any party filing an objection under Section 21 shall file before the Compensation Officer sufficient number of copies of the objection needed for being served on the State Government or the hissedars as the case may be.

(2)All objections filed under Section 21 shall be entered in a misilband register in KUZA Form 12.

- Objections relating to the quantum of compensation shall be decided by the Compensation Officer after hearing the parties concerned and examining the evidence, if any, produced by them on a date or dates fixed after due notice to them. The Compensation Officer shall frame issues and record a finding on each issue clearly indicating the amount to be added to or reduced from the compensation amount entered in the draft compensation statement.

- On receipt of a reference under clause (b) of sub-section (2) of Section 22, the District Judge shall hear the parties concerned and consider such evidence, as may be produced by them, on date or dates fixed after due notice to them. After making such enquiry, as he may consider necessary, he shall record his findings on the issue and communicate the same to the Compensation Officer concerned.

- The Collector may call for the record of the case and after considering the material on the record and the grounds of appeal filed under Section 23, and after hearing the parties pass orders on the points involved in the appeal. He will clearly indicate the amount to be added to or reduced from the compensation as determined by the Compensation Officer.

- The court fee payable on a memorandum of appeal to the Collector under Section 23 shall be two per centum on the value of the subject-matter in appeal.C - Payment of Compensation

- The compensation,together with interest thereon, payable to a hissedar; shall be paid in cash in one lump sum.

After the amount of compensation payable to an intermediary has been finally determined and entries made in the register in KUZA Form 13, the Compensation Officer shall issue a proclamation in KUZA Form 14 directing the hissedars of the village to receive payment of the compensation in cash on the date specified in the notice. A copy of the proclamation shall be pasted at a central place in the village and another copy shall be pasted on the notice board of the tahsil. A copy of the proclamation shall also be delivered to the Pradhan of the Gaon Sabha. The Patwari of the village shall be asked to remain present in the court of the Compensation Officer on the date specified in the proclamation issued in KUZA Form 14 for identifying hissedars who attend to receive payment of compensation. Notice in KUZA Form 15 shall issue to only such hissedars who fail to tum up, in compliance with the proclamation of the date specified in the proclamation.

Where from the report of service of notice under Rule 23 or otherwise, it comes to the notice of the Compensation Officer that the hissedars has died, he shall ascertain from the Pat-wari of the village and Pradhan of the Gao-n Sab-ha through the Tahsildar or through any other agency, names of all such persons as claim to be legal representatives of the deceased hissedars: and issue notice to each one of such persons and also cause a general proclamation to be made in the area in which the property was situate, calling upon them to appear before him on the specified date to prove their claim. The Compensation Officer shall, thereupon, determine the legal representatives of the deceased.

(1)On the date fixed in the proclamation in KUZA Form 4 or in the notice in KUZA Form 15, the Compensation officer shall make payment in cash through voucher in KUZA Form 16 to the hissedars or his duly authorised agent or to his legal representative, as the case may be, and take signatures of the receipient in token of receipt of the voucher on the counterfoil of the voucher. In case any amount of compensation is to be adjusted against arrears of land revenue and other Government dues voucher for the amount to be adjusted shall be prepared in KUZA Form 17 and sent to the Tahsildar of the tehsil for making necessary adjustments.

(2)The books containing vouchers in KUZA Form 16 and KUZA Form 17 and the counter toils shall be kept in the personal custody of the Compensation Officer, who shall, before commencing use of a book of vouchers send intimation to the Treasury Sub-Treasury Officer, as the case may be, in KUZA Form 18. He shall maintain an account of these voucher books in stock register in KUZA Form 19.

In case of payment through a duly authorised agent, the Treasury/Sub-Treasury Officer shall maintain a register in KUZA Form 20 and enter therein the necessary particulars before making payment.

(1)The Treasury/Sub-Treasury Officer shall furnish a statement in KUZA Form 21 to the Compensation Officer showing the account of the vouchers in KUZA Forms 16 and 17 presented and en-cashed on each day of payment, and the Compensation Officer shall, on its receipt fill in entries in the register in KUZA Form 13. The Statement in KUZA Form 21 shall be kept in a guard file in the serial order of receipt.

(2)Duties of Treasury/Sub-Treasury Officer and Compensation Officer. - The Compensation Officer shall furnish a statement in KUZA Form 22 to the Collector of the district at the end of each month. The Collector shall consolidate the statements so received in KUZA Form 23, in duplicate, and send both copies to the Treasury Officer for verification of the totals from the treasury records. The Treasury Officer shall verify the total from his registers and note the verified amounts on both the copies of the Statement under his dated signatures and return them to the Collector. The Collector shall then transmit one copy of his statement to the Compensation Commissioner by the 20th day of each month. In case, there is any difference between the treasury and departmental figures, the Collector shall institute an enquiry at-once and report the-result thereof of the Compensation Commissioner.

A voucher not cashed for more than three months, shall cease to be cash-able unless it is countersigned and revalidated for payment by the Compensation Officer. The holder, on failure to obtain payment within three months from the date of issue, shall submit the voucher with application for revalidation of the same to the Compensation Officer. In case of loss, destruction of mutilation of the original voucher, the holder may apply for the issue of a fresh one. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury/Sub-Treasury Officer.

- Where a person entitled to receive the compensation is a minor or a person suffering from some legal disability or a limited owner, the compensation shall be deposited with or made over to the following authorities or persons for and on behalf of such persons:

(i)In the case (1) a minor, if no valid legal guardian such as a natural guardian, a testamentary guardian or a guardian or a guardian appointed under the Guardians and Wards Act, 1890 (Act No. 8 of 1890) exists and (2) a limited owner or a person suffering from some legal disability without a valid legal guardian, whose limited ownership or legal disability, as the case may be, is proved before the Compensation Officer.............with the District Judge of the district in which the person resides:

Provided that after the compensation has been deposited with the District Judge, he may, on application being presented to him, appoint a guardian of the minor, etc. referred to above and shall make over the compensation to the duly appointed guardian and until such appointment, the District Judge, shall deal, with the Compensation in the best interest of the person on whose behalf it has bee deposited with him.

(ii)In the case of (1) a minor, if a valid legal guardian such as a natural guardian, a testamentary guardian or a guardian appointed under the Guardians and Wards Act, 1890 (Act No. 8 of 1890) exists and (2) a person suffering from some legal disability, if a valid legal guardian exists............to the guardian of the person concerned.

D - Resumption of Land By Hissedar Who Has Become Bhumindhar Under Section 8

(1)An application under Section 26 by a hissedars who has become a bhumidhar under Section 8, for the resumption of land adjoining his residential house and held by his as-ami shall be filed in the court of the Assistant Collector in charge of the sub-division. It shall contain the following particulars.

(i)The name parentage and address of the applicant.

(ii)Name, parentage and address of the asami from whom land is sought to be resumed.

(iii)Plot no-s. and area of land proposed to be resumed.

(iv)Total area of land held by the as-ami.

(v)Plot no. in which the residential house of the applicant stands.

(vi)Plot no-s. with area of land already held by the applicant adjacent to his residential house.

(vii)Whether the as-ami has his residential house near or within the land proposed to be resumed? If he has, details of plots in which the house is situate.

(viii)Names, parentage and addresses of other hissedars owing residential house adjacent to the land proposed to be resumed.

(2)The application shall be accompanied by certified extracts of the khatauni khatas of the applicant and the asami end an extract from the village map indicating thereon the location of the residential houses of the applicant, the as-ami and other hissedars, if any.

(1)The hissedars will submit as many spare copies of the application as may be sufficient for service on the as-ami and all other hissedars of the land. On receiving the hissedars's application referred to in Rules 30, the Assistant Collector in charge of the sub-division shall scrutinise it keeping view the principles laid down in sub-section (4) of Section 26, and if he is satisfied that any resumption is at all permissible in that particular case according to the said principles, he shall send a copy of the application along with a notice-

(a)to the as-ami asking him to appear before him and file objections, and

(b)to each one of the other his-sdars asking him to appear before him and file objections, if any, to the applicant-hissedars's proposal, and/or submit his own claim, if any, in the manner prescribed in Rule 30, for resumption of land from the as-ami's holding.

on a date and time fixed by him in the notice. The applicant hissedars shall also be asked to appear on the same date.

(2)The Assistant Collector in charge of the sub-division shall hear and decide all objections and/or claims made under sub-rule (1) before passing orders for resumption of any land strictly in accordance with the principles laid down in sub-section (4) of Section 26.

(1)Where any resumption is allowed, the Assistant-Collector in charge of the sub division shall-

(a)direct the record of rights to be amended accordingly.

(b)determine the rent payable by the as-ami in respect of the un-resumed portion; and

(c)determine compensation to be paid by the hissedars in respect of the resumed portion of his holding under sub-section (5) of Section 26.

(2)The rent to be fixed as payable by the as-ami in respect of the un-resumed portion of his holding shall bear the same proportion to the total rent payable for the entire holding as the valuation of the un-resumed portion at the revenue rate applicable to the land bears to the total valuation at the same rate of the entire holding.

(3)The compensation for standing trees and the improvements, if an-carried out, on the resumed land shall be determined in accordance with the following manner:

(a) Tress.
(i) Fruit-bearing trees -	Eight times the annual fair average value of fruitcrops (The average shall be deemed to be the arithmetic mean of20 years annual value).
(ii) Young fruit trees which have not yet bornefruits.	Cost of the plaint and expenditure on labour andplanting.
(iii) Trees whose-value lies mainly in the timberthereof.	Local market value of un-felled timber treesaccording to the cubic contents thereof.
(b) Improvements -	Cost of constructing similar structure minusdepreciation at the rate of 2 per cent per annum thereof.

- An as-ami who is entitled to purchase bhumidhari rights in his holding or part thereof under Section 29 shall apply to the Assistant Collector of his tahsil in KUZA Form 24.

- On receipt of an application under Rule 33, if the Assistant Collector finds that rent for any plot included in the holding of the as-ami is payable otherwise than in cash or is not payable or his not been determined, he shall get a statement prepared in KUZA Form 25 and determine cash rent thereof in the following manner:

(i)If the land holder of the As-ami was a khaikar before the appointed date. - An amount equal to five times the rent payable by the khaikar.

(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.

(1)This Assistant Collector shall then scrutinise the application to satisfy himself that it is in proper form and has been duly presented. He may examine on oath the applicant or any other person whose evidence he considers necessary or examine such records relating to the land in question as he considers proper.

(2)The Assistant Collector shall make a memorandum of the statements recorded by him and shall sign it.

- 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).

(1)If on the date fixed under sub-section (1) of Section 34, the as-ami pays to the bhumidhar the amount determined under Section 32, the bhamidhar shall execute a receipt in respect of the price paid to him by the as-ami which shall be kept with the file of the case after it has been verified by the Assistant Collector: The Assistant Collector shall thereupon pass an order declaring the as-ami to be bhumidhar of the land and also order amaldaramad and mutation of names to be made in the khatauni accordingly.

(2)The Assistant Collector shall issue a sale certificate in KUZA Form 27.

(3)Upon the grant of the sale certificate under sub-rule (2), the as-ami shall be deemed to be the bhumidhar of the land from the date on which he paid the price under sub-section (2) of Section 34, and from the same date he shall be liable to pay land revenue which was payable by his predecessor bhumidhar in respect thereof before the said date.

(4)Where the price under sub-section (2) of Section 34 is deposited on a date other than the first day of the agricultural year, the land revenue payable for the current agricultural year shall be apportioned between and realised from the predecessor and successor bhumidhars in proportion to the number of days each held bhumidhar rights in the land during the said year.

(1)Immediately after the publication of the notification under Section 35, the Compensation Officer shall cause the following statements to be prepared in :

(a)KUZA Form 28 for asamis whose rent is payable otherwise than in cash or is not payable or has not been determined;

(b)KUZA Form 29 showing annual rental value of land acquired under Section 35.

(2)Cash rent in KUZA Form 29 shall determined in accordance with the provisions of Rule 34.

- From the statement in KUZA Form 29 and the khatami in force on the date of publication of the notification under Section 35, the Compensation Officer shall prepare a draft compensation statement in KUZA Form No. 30 for each bhumidhar separately After thoroughly checking this, the Compensation Officer shall affix his signature on the statement.

- The provisions of Rules 16 to 29 shall mutatis mutandis apply to the final-ishation of compensation statement and payment of compensation to the bhumidhars under Chapter III of the Act.

- At any time after the appointed date, the State Government, may, by notification published in the Gazette, declare that as from the date to be specified, all or any of the following things, namely,-

(i)lands, whether cultivable or otherwise, except land for the time being comprised in any holding or grove.

(ii)forests.

(ii)trees, other than trees in a holding or in a grove or in abadi.

(iv)fisheries,

(v)Hat bazars and melas, except hats, bazars and melas held on land referred to in Section 7 or which is for the time being comprised in the holding of a bhumidhar, and

(vi)tanks, ponds, ferries, water-channels, pathways and abadi sites: belonging to the State, shall be managed by the Goa-n Sab-ha or any other local authority established for the whole or part of the village in which the things specified in clauses (i) to (vi) are situate, subject to and in accordance with the provisions of Chapter VII of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, and the rules made thereunder, as applicable to Kumaun and Uttarakhand Divisions:

Provided that it shall be lawful for the State Government to make the declaration aforesaid subject to such exceptions or conditions as may be specified in the notification.

- The Compensation and the Assistant Compensation Commissioners, subject to the general control of the Compensation Commissioner, shall exercise power of supervision and superintendence over the word of the Compensation Officers, and in particular may give directions regarding the distribution and programme of work, the appointment of staff, the preparation of statements required by or under the Act, their verification and correction and other administrative and disciplinary matters relating to the staff employed for carrying out the purposes of the Act and the duties entrusted to them.

- A Collector shall have all the powers which may be exercised under these rules by an Assistant Collector in charge of a sub-division.K.U.Z.A. Form 1(See Rule 2)Form of ProclamationI...............Collector of district do hereby declare for the infer nation of all persons possessing or claiming any right, title or interest in khaikari land dand Gao-n Sanjait land situated in pargana.............. tashsil.............. of the district aforesaid that by virtue of notification No........... dated ................... all such land to which the notification applies shall vest on in, and stand transferred to, the State of Uttar Pradesh with effect from the said date, free from all encumbrances and I shall, on the date aforesaid, take charge of these lands on behalf of the State of Uttar Pradesh.Know all men, therefore, that with effect from the date aforesaid. all rights, title and inteests of all the hissedars in such land have ceased and are vested in the State of Uttar Pradesh, free from encumbrances.So with effect from the date aforesaid, all rents, cesses, local rates and malikana in respect of all land so vested shall vest in, and be payable to, the State Government and not to the hissedar and any payment made in contravention thereof shall not be valid discharge for the person liable to pay the same.SignatureDateK.U.Z.A Form 2(See Rule 10(1)]Statement showing the arrears of Land Revenue, etc, referred to in clause (c) of Section 5.

Village................................Patti............................ Pargana .......................District .................................
Serial No.	Nameofhissedarswith parentage and residence	Nature of arrears	Amount due on the ap pointed date a	Signatureof tashildar	No ofKhata khewaton which the mount is a charge or inrespect of which it is due
1	2.	3	4	5	6
Rs.

Realisation madeafter the appointed date but before the date of sending thisstatement to the Compensation Officer	Balance remaining for realisation on date of sending thestatement to the Compensation Officer	Signatureof Tahsildar	Verfication by Collector
7	8	9	10
Rs.

K.U.Z.A. Form 2-A[See Rule 10(4)]Statement showing arrears of Land Revenue, etc. on the date of determination of compensation

Tahsil..........................District............................
Serial No.	Name of village	KhatKhewatNo.	Name ofhissedarwith parentage andresidence	Nature of arrears	Amount of arrears on the date of determination ofcompensation	Signature of Compensation Officer	Remarks
1	2	3	4	5	6	7	8

K.U.Z.A. Form 3(See Rule 11)Statement for determination of rent of land held by Khaikars in cases in which is

(i)paid in kind or

(ii)is not payable or

(iii)has not been determined.

Village	tahsil			Khata KhewatNo.
S. No.	No. ofKhata Khatauni	Name ofKhaikarwith parentage andresidence	Area for which rent is to be determined
				Talaon	Upraon I
			Actual area	Arrear in zarab nalis	Actual area	Arrear in zarab nalis
1	2	3	4	5	6	7

		Total area in zarab nalis (Columns 5+7+9+11)	Revenue rate applicable
Upraon II	Iiran of katil
Actual area	Area in zarab nalis	Actual area	Area in zarab nalis
8	9	10	11	12	13

Rent payable byKhaikar	Total (Columns 14+15+16)	Signature of Assistant Collector deter miningrent shown in Column 17	Remarks
Land Revenue (Columns 12x13)	Cesses and local rates	Maliana
14	15	16	17	18	19

K.U.Z.A. Form 4(See Rule 12)Statement showing Annual Rental value of land held by khaikars in Khata Khewat No.............. village............... pargana.............. tahsil..............List of Khaikari Khatas in the Khata Khewat

1	2	3	4	5	6
Serial No	No. ofKhatakhatauni	Name/Names ofKhaikar	Area of land included inkhata	Amount payable by kaikar on account of	Total annual rental value ofkhata
Land Revenue	Cesses/local rates	Malian-a
				(a)	(b)	(c)
				---------------------------------------------
				Grand Total

K.U.Z.A. Form 5(See Rule 12)Statement showing the share of each khissedar in the-

(i)Annaul rental value of the khaikar khotas in the khata Khewat

(ii)Land Revenue, cesses and local rates payable for khaikari land, and

(iii)The compensation payable for khaikari land.

Village....................pargana....................... tahsil......................khata khewatNo...........................
Total area of khaikari land acquired underSection 4	Total annual rentalvalue ofkhaikariland in the khata khewat	Total of lan revenue, cesses and local ratesactually payable by hissedars in respect of khaikari land
Land Revenue	Cesses/local rates	Total
1	2	3(a)	3(b)	3(c)

Serial No.	Name, parentage and residence ofhissedar	Extent of share (to be specified as a fraction)	Hissedar'sshare in total area ofkhaikariland	Hissedar'sshare of annual rental valueshowing Column 2
4	5	6	7	8

Hissedar's share in L.R. Cesses local rates shownin Column 3	Income of Hissedar (difference of amount shown inColumn 8-9)	Compensation pay able to the His-sedar (30 amt.shown in Column 10)	Signature of Compensation Officer
9	10	11	12

K.U.Z.A. Form 6(See Rule 12)Statement showing details of Gaon Sanjait land.

No. of Khata Khewat.VillagePattiParganaTashilDistrict
Area of land included inkhata khewat	Area of land held bykhikars	Remaining land(Column 1-Column 2)
Actual Zarab nali	Actual Zara-b nali	Actual Zarab nali
1	2	3

S.No.	Name ofhissdarwith parentage andresidence	Share of the hissedar inkhata khewat	Area ofhissedars's share in land shown in Column3 (in zarab nalis)	Khata khatauniNo.
4	5	6	7	8

Area in personalcultivation ofhissedarin 1366-F	Area held as grove of hissedar in 1366-F	Total area held byhissedar
Actual Zarab nali	Actual Zarab nali	Actual Zarab nali
(a)	(b)	(a)	(b)	(a)	(b)
9	10	11

Area held byhissedarsin excess of shares (inzarab nalis) Column 11(b) column 7)	Area ofGaon Sanjaitland ofhissedars's share excludingthat settled with him as bhumidhar (in zarab nalis (Column 7Column 11(b)	Area of sites of wells and building including land appurtenantthereto (which are not included in Column 11) settled withhissedar
		Actual(a)	Zarb nali(b)
12	13	14

Area for whichrental in come will be in-clued in K.U.Z.A. Form 10 (in zarabnalis) (Columns 13-14(b))	Annual rental income of land shown in Column 15
	Land Revenue	Local rate/cess	Maliknana	Total
	(a)	(b)	(c)	(d)
15		16

K.U.Z.A. Form 7(See Rule 13)Statement of Gaon Sanjait land held by Sri/Srimati............... son of/wife of Sri.................. resident of village................patti................ paragana.................tahsil.....................district....................from which he/she is liable to ejectment under Section 9 of the Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Act, 1960:

K.U.Z.A. Form 8(See Rule 13)In The Court of The Assistant Collector-Incharge of Sub-Division.......................District.......................To.Sri/Srimati................................................................................son of wife of Sri......................................................................resident of................................................................................Whereas you hold Gaon Sanjait land in exeress of the area which you are entitled to retain under Section 7 and 8 of the Kumaun and Uttarkhand Zamindari Adbolition and Land Reforms Act, 1960, and you are liable to ejectment from such excess land in pursuance of the provisions of Section 9 of the said Act;The attached statement showing inter alia the land which is proposed to be determined in excess with you, is sent herewith and you are hereby called upon to show cause within a period of thirty days from the date of service of this notice, why the said statement be not taken as correct.In case the selection of plots proposed to be determined in excess in not acceptable to you2 you should file on objection spevifying your own choice of plots (along with area of each) which you would like to be so determined.On your failure to dispute the correctness of the statement and/or to indicate your choice of the excess land within the time allowed the aforesaid statement shall be treated as final, and you will be ejected from the excess land accordingly.Given under my hand and seal of the court this............day of..................196.Signature of the Assistant Collector in charge of the sub-DivisionSealAcknowledgementReceived notice in K.U.Z.A. Form 8 along with the statement in K.U.Z.A. Form 7Signature of hissedarDate..............K.U.Z.A. Form 9(See Rule 13)In Court of Assistant Collector-Incharge of Sub-Division..............................District............................Warrant of Execution Addressed to Tahsildar/PeshkarWheareas Sri/Srimati...................hissedar son/wife of Sri.............resident of village................. Patti............. Pargana................ Tahsil..................... District.................... is liable to ejectment under Section 9 of the Kumaun and Uttarhand Zamindari Abolition and Land Reforms Act, 1960, from the Gaon Sanjait land detailed below:You are hereby ordered to eject him/her from the said land and to hand over possession of the same of Chairman Land Management Committee.................... Compliance of this order may be reported to this Court as well as to the Compensation Officer by.................Details of Property

Village	Number of plot	Area
1	2	3

issued under my han an the seal of the Courtthis...............day of....................19.
	Signature of Assistant
	Collector in charge of Sub-Division
Seal

K.U.Z.A. Form 10(See Rule 14)Draft Compensation Assessment Statement

Village....................Pargana....................... Tahsil.......................
Serial No.	Name, parentage and residence ofhissedar.	Number of khata khewat	Area ofhissedar'sshare of acquired land	Annual rental income ofhissedar	Land Revenue cesses and local rates payable foracquired land	Income ofhissedarColumn 5-6	Compensation payable (30 times of aggregate ofColumn 7)	Arrears to beadjusted from compensation
Nature of arrears	Amount	Remark
1	2	3	4	5	6	7	8	9	10	11

(In the Khewat Khata relating toGaon,Sanjaitland, area and rental income of the share of thehissedarinGaon Sanjaitland referred to inColumn 15 and 16 of KUZA Form 6 will be included in Column 4 and5 respectively)

K.U.Z.A. Form 11(See Rule 16)In the Court of the Compensation Officer Tahsil................... District...................Whereas the statements of annual rental income and compensation in respect of khaikari land in village................ pargana.................. tahsil.................. district...................... have been prepared, it is hereby no tied for the information of all person interested that they may file objections, if any, upon the said statement in my court within a period of .............days.The statement referred to above will be available for inspection in my court-room at on any working day between 10 a.m. and 4 p.m.Seal of the CourtSignature of Compensation Officer,DatedK.U.Z.A. Form 12(See Rule 18)Misilband Register

S.No.	Date of Filing objections	Name of objector with parentage and residence	Village	Nature of objection filed	Date of disposal.	Gist of order passed on the objections	Date of giving effect to of the orders incompensation statements	Date of consignment to Record Room	Signature of the official of the Record room	Number of papers in the file	Remark
1	2	3	4	5	6	7	8	9	10	11	12

K.U.Z.A. Form 13(See Rule 23)Register of payment of Compensation

Serial No.	Name of Village	Name of hisedar with parentage and residence	Amount of final compensation	Amount of interests at 2 ½% per annumdetermined	Total of Cols. 4-5
1	2	3	4	5	6

Arresra recoverable from compensation	Number of transfer credit voucher in KUZA Form17 with date of issue	Date of actual adjustment by transfer credit intreasury accounts	Net amount payable in cash. (Col. 6 minus Col. 8)
Nature of	Amount
7	8	9	10	11.

Date of delivery of voucher in KUZA Form 16	Numberof voucher and date	Signature of Compensation Officer	Date of encashment	Remarks
12	13	14	15	16

K.U.Z.A. Form 14(See Rule 23)Proclamation for payment of Zamindari Abolition CompensationIn The Court of The Compensation Officer.District................Tahsil.....................All the hissedar in the following village whose compensation statements have become final are hereby informed to receive payment of compensation in my court at on day of 19, between the hours of 10 a.m. and 3 p.m.Given under my hand and the seal of the court this day of Seal of the Court.

List ofvillages

Compensation Officer

K.U.Z.A. Form 15(See Rule 23)Notice (in duplicate)In the Court of the Compensation Officer.TahsilDistrict.To.Sri.....................son of Sri...................... resident of....................Whereas the net amount of compensation payable to you in respect of village has been determined to be Rs. which is payable to you in cash.Notice is hereby given to you to appear personally or through a duly authorised agent to receive the same in my court on the day of 19 between 10 a.m. and 3 p.m.Given under my hand and seal of the Court this day of 19.

Seal of the Court.

Signature of the Compensation OfficerDate

K.U.Z.A. FORM 16	K.U.Z.A. FORM 16
(SeeRule 25)	(SeeRule 25)
Counterfoil ofvoucher for payment of compensation in cash.Book No. Voucher No.Name, parentageand............ residence of claimant..............…..........	Voucher for payment of compensation in cash.Book No. Voucher No.Head of the chargeable;
Compensation paid inrespect of notified land inkhata khewatsNo-s.................invillage............... Pargana................. Serial No. ofregister in KUZAForm 13, Amount ofcompensation in figures..................inwords...................Signature ofCompensation OfficerDate..................	"T-Deposits and Advances II-Deposit not bearing interest (B)Reserve Funds-B Investment Accounts Zamindari Abolition Fund (a)(iii) final compensation in cash (with interest) in respect ofKumaun and Uttara khand."
	Received this.............day of............. 19..............the sum of Rs. () being the amount due to me as compensation inrespect ofkhaikariland in village.............Pargana..................Signature of claimant with addressDate...............Approved for Rs............ in word..............Signature with seal of Compensation Officer:

K.U.Z.A.Form 17	K.U.Z.A. Form 17
(See Rule 25)	Transfer Credit only
Counterfoil of voucher for paymentof compensation by adjustment towards arrears of Government dues.	(See Rule 25)Voucher for payment of compansation by adjustmenttowards arears of Government dues.
Book No.	Voucher No.
Name partenage and residence ofhissedar	Book No.	Voucher No.
	Head of service chargeable
Adjustment made from compensationmoney	"T-Deposits and Advences II-Deposit not bearinginterest (B) Reserve Funds-B-Investment Account-ZamindariAbolition Fund ; (a) (iii) Final compensation in cash (withinterest) in respect of Kumaun and Uttarakhand."
Khata KhewatsNo-s.................................
Village.............Pargana....................
Serial No. of register in KUZA Form2-A........................
	VoucherNo. of	listof payments.
Serial No. of register in KUZA Form2-A........................	Received this day of 19 the sum Rs.(..................) being the amount recoverable from thecompensation in respect of the following khaikari land andadjusted by transfer credit to the head as hereinafter detailed.
Amount payable by Transfer crediton account of	1.2.34.		Rs.Rs.Rs.Rs.	Name, parentage and address ofhissedar...............village................Pargana..................Tahsil..................SerialNo. in register in KUZA Form 13..................................Serial No. of register in KUZA Form 2-A
Total.......................CompensationOfficerDate
Pay Rs. ( )......................by transfer credit as follows :	Head of account.	Amount
Head of account	1.
Signatureof Siaha Nawis	Signature of Sub-TrasuryOfficer:	2.
3.
4.
Total...........
	Signatureof TalsildarDate	Tahsildar ….................Tahsil.....................

	Approved for Rs................Date..................Compensation OfficerReceived VoucherSignature of TahsildarDate....................

K.U.Z.A. Form 18(See Rule 25)Intimation to Treasury of Sub-Treasury Officer use of voucher books...............Intimation No..........................Date........................FromThe Compensation OfficerTahsil.............................District.........................ToTreasury/sub-Treasury Officer,Tahsil........................District.....................This is to intimate that I have brought into use book No.........................containing voucher No-s. 1 to 100, and only voucher of which intimation has been sent to you already should be en-cashed. Please acknowledge receipt of this intimation.Signature of Compensation Officer.Dated..................K.U.Z.A. Form 19(See Rule 25)Stock Register of voucher Books in K.U.Z.A. Forms 17 and 18 District.....................

Date of receipt

K.U.Z.A. Form No.

From whom received

Book No.

Number of forms in the book

Signature of Officer receiving the forms

1	2	3	4	5	6

Date of issue	To whom issued	Signature of issuing Officer	Signature of Officer receiving the forms	Remarks
7	8	9	10	11

K.U.Z.A. Form 20(See Rule 26)Register of power of attorney probates succession certificates.

Date	Serial No. of the register inK.U.Z.A. Form No. 13 in respect of which representation made.	Name of principal with parentage andresidence	Name of authorised legal agent withparentage and residence	Description of document	Date of execution of document	Date of registration of document inthe case of power of attorney	Remarks
1	2	3	4	5	6	7	8

K.U.Z.A. Form 21(See Rule 27)Statement of K.U. Zamindari Abolition Compensation vouchers paid in cash or by adjustment.Treasury/sub-Treasury................................District..........................Date of en-cash-ment/adjustment........................................

Serial No.	Book No. and serial No. of vouchers	No. assigned to the voucher in thelist of payments at the Treasury/Sub-Treasury	Amountpaid	Signature of Treasury Sub-TreasuryOfficer	Remarks
In cash	By transfer credit
1	2	3	4(a)	4(b)	5	6
			Rs.	Rs.
			Total for the day

K.U.Z.A. Form 22(See Rule 27)Monthly statement of payment of K.U.Z.A. CompensationTahsil........................District............................Month

Total value of vouchers issued inK.U.Z.A. From 16	Total amount en-cashed	Total amount of vouchers issued in K.U.Z.A. From 17	Total amount paid by transfer credit	Remarks
1	2	3	4	5
Rs.P.	Rs. P.	Rs. P.	Rs. P.
			CompensationOfficer
			date......................

K.U.Z.A. Form 23(See Rule 27)Consolidated monthly statements of payment of K.U.Z.A. Compensation in cash or by adjustment

District...........................Month ...............................
Name of Tahsil			Totalamount paidby transfer credit		By cash payment
1			2		3
			Rs. P.		Rs. P.
1.	--	--	--	--	--
2.	--	--	--	--	--
3.	--	--	--	--	--
4.	--	--	--	--	--
5.	--	--	--	--	--
6.	--	--	--	--	--
7.	--	--	--	--	--
8.	--	--	--	--	--
		…..............................................................................................................
		Grand Total	--	--	--
				Verified forRupees.................
				Collector Signature of TreasuryOfficer
				Date Date......................
Forwarded to the CompensationCommissioner, U.P., Lucknow.
				Collector.....................
				Date...........................

K.U.Z.A. Form 24(See Rule 33)In The Court of Assistant CollectorTahsil............................District................................Application of asami for the purchase of bhumidhari rights under Section 29(1) of the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960:

(If in respect of any plot, rent has not been determined, or is not at all payable or is payable otherwise than in cash, the fact may be indicated against it.)Extracts from khatauni Part I and Part II in respect of the plot or plots to which this application relates are enclosed.I am prepared to pay the price for the acquisition of bhumidhari rights at twenty-five times of the rent payable in respect of the plots in question as may be determined under Section 30, read with Section 32(2) of the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960.Signature of applicantDateK.U.Z.A. Form 25(See Rule 34)Statement of defermining cash rent of asamis in case where it is (i) paid in kind or (ii) is not payable or (iii) has not been determined

SerialNo.	No. of khata ofasami	Name ofasamiwith parentageand residence	Whether the land-holder of theasamiwas ahissedaror akhaikarbefore the appointeddate	Plot No.	Actual area	Soil classification	Area inzarab nalis
1	2	3	4	5	6	7	8

Land revenue cesses and local ratespayable by thebhumidharfor the land if thebhumidharwas ahissedarbefore the appointed date	Rent payable by the bhumidhar if he was a khaikarbefore the appointed date	Rentdetermined by the Assistant Collector (7-1/2 times the amount inColumn 9 or 5 times the amount in Column 10 as the case may be)	Signature of Assistant Collector	Remarks
9	10	11	12	13

K.U.Z.A. Form 26(In duplicated)(See Rule 36)NoticeIn The Court of The Assistant CollectorTahsil............................ District...........................

Sri...........................................................................

Son ofSri......................................................................

Residentof.........................................................

Whereasof.........................................................

Whereas Sri........................son ofSri...........................residentof.........................................asami of the holdingmentioned in the

Details of holding	marginhas applied for purchasing blumidhari rights of the land danofficer to pay the price of Rs. being the amount calculated attwenty-five times of rent payable, determined under Section 32(2)
.......................................
Khata KhatuniNo.	Plot No.	Area
ofthe Kumaun and Uttarakhand Zamindari Abolition and Land ReformsAct, 1960;
You are hereby required to appearin my office of the ...................dayof....................196 between 10 a.m. and 4 p.m. and state inwriting whether you accept the offer and agree to sell thebhumidharirights in the above-mentioned land to the saidasami.
Given under my hand and seal of theoffice, this, ................................day of 196.
			Assistant Collector:

K.U.Z.A. Form 27	K.U.Z.A. Form 27
(SeeRule 37)	(SeeRule 37)
Book No................. SerialNo................	Seal of U.P. Government
Date ofissue..........................	Sale Certificate
Name ofapplicant..........................Name ofbhumidhar …................District….................................Tahsil…...................................Village…...............................KhataKhatauniNo....................PlotNo.....................Area .........................	I hereby declare, that Sri..............son ofSri.................resident ofvillage...................tahsil..................district...................havingpaid Rs..................(in words and figures) the price inrespect of the following land to itsbhumidhar.Sri.............son ofSri..............on...................under Section 34 of theKumaun and UttarakhandZamindariAbolition and Land ReformsAct, 1960, has become abhumidharof the said land fromthe said date :
Pricepaid by the applicant Rs.............................Annual landrevenue..........................	District............... tahsil .................Village .....................Khata KhatamiNo.............PlotNo....................Area.......................
LandRevenue payable for the currentfasalif any fixed underRule 37(4).Number ofapplication........................	2. He shall be liable to pay annually to Governmenton account of land revenue to such of Rs................Paise (inwords) Rs.................with effect from the aforesaid date.
Signature of thumbs impressionof applicant.	Signature Assistant Collector	**3. For the remaining period of the currentagricultural year the proportionate amount of land revenuepayable by him is fixed at Rs................ Paise (in words)under Rule 37(4).

	4. Give under my hand his.................. day of.................... 196.
	Sealof Court
	Signatureof Assistant Collector

K.U.Z.A. Form 28(See Rule 38)Statement for determination of cash rent of asamis in cases in which it is (i) paid in kind (ii) is not payable, or (iii) has not been determined

Village........................Tahsil ..............................District......................
No. ofKhata Khatauniofasami.	Name, parentage and area of asami	Plot No.	Actual area	Soil class	Area in Zurab Nalis	Whether thebhumidharof the plotwas ahissedaror aKhaikarbefore the appointed date.	Land revenue cesses and local ratespayable bybhumidharif he was ahissedarbefore theappointed date	Rent payable by the bhumidhar it hewas a khaikar before the appointed date	Rent determined by the AssistantCollector (7-1/2) times the amount shown in column 8 or 5 timesthe amount in column 9 as the case may be)	Signature of Assistant Collector	Remarks
1	2	3	4	5	6	7	8	9	10	11	12

K.U.Z.A. Form 29(See Rule 38)Statement showing annual rental income of land acquired under Section 35

Village.................... Tahsil............................ District .........................
Serial No.	No. ofKhata Khatauniof asami	Name,parentage and address ofasami	Area of land included in theKhata	Rent payable by asami as recorded inKhataunior as determined in K.U.Z.A. Form 28	No. ofKhata Khatauniofbhumidharwhois the landholder of the as-ami shown in Column 3	Name,parentage and address of each bhumidhar recorded as thetenure-holder or Co-tenure-holder of thebhumidhar Khata	Share of thebhumidharin theKhata	Bhumidhar's share in area shown inColumn 4	Bhumidhar's share of rental incomeshown in Column 5
1	2	3	4	5	6	7	8	9	10

K.U.Z.A. Form 36(See Rule 39)Compensation statement for land acquired under Section 35

Village.......................Tahsil.......................District............................
Name, parentage and residence ofthebhumidharwhose rights have been acquired.
S. No	Khataofasami	Area ofbhumidhar'sshare intheKhata(Column 9 of K.U.Z.A. Form 29)	Annal rental income ofbhumidhar'sshare (Column 10 K.U.Z.A. Form 29)	Aggregate of Column 4	Compensation payable (20 times ofthe amount entered in Column 5)	Remarks
1	2	3	4	5	6	7

Seat ofOffice.			Signature of CompensationOfficer........................
					Date....................

Serial No.

Name of village

Share of thehissedaringaon sanjaitand

Area actually held by the hissedar in per sonal cultivation oras grove or as site of well and buildings (Column 11 (a) + 14(a)of K.U.Z.A. Form 6)

Area from which thehissedaris liable to ejectment(Column 12 of K.U.Z.A. Form 6)