Section 19(3) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(3)The Compensation Officer shall apportion the amount calculated under sub-section (2) between the hissedar and the thekedar having regard to-(a)the premium, if any, paid at the commencement of the theka or the lease;(b)the terms and conditions of the theka;(c)loss, if any, caused to the thekedar as a result of the determination of the theka;(d)the rental income and average annual income of the khaikari land and the private forest under the theka;](e)the amount payable annually by the thekedar;(f)the fact that the rights of the hissedar which are being acquired were held by him in perpetuity while the rights of the thekedar are of a limited character; and(g)such other matters as may be prescribed.
