Section 10 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
10. Section 5(e) read with Section 56 (1): Settlement of Government dues realisable from the compensation.
(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
