Section 22(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)Where an objection filed under sub-section (1)-(a)is that the land is not khaikari land, the Compensation Officer shall frame an issue to that effect and sent it for disposal to the Assistant Collector-in-Charge of the sub-division;(b)involves a question of title and such question has not already been determined by a competent Court, the Compensation Officer, shall refer the questions for determination to the District Judge.Explanation. - Whether a person was or was not khaikar on any particular date shall not be deemed to raise a question of title within the meaning of this clause.
