Section 32(2) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(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.
