Section 18(2)(a) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

(a)the rent payable by the khaikar-

(i)in caseh; or

(ii)where the rent is not payable in cash, the cash value of rent as commuted and determined in the manner prescribed; or

(iii)where no rent is payable or determined, the rent determined in the manner prescribed;

Legal Document View