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State of Uttarakhand - Section

Section 31 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

31. Application for purchase of bhumidhari rights.

(1)An application for the purchase of bhumidhari rights in accordance with the provisions of this Act, shall be made in writing in the prescribed form by the asami to an Assistant Collector;
(2)The application under sub-section (1) shall be accompanied by an extract from the khatauni (muntakhib) showing the plot or plots to which the application relates and the rent payable thereof and shall contain such other particulars as may be prescribed.