Section 38 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
38. Appointment of Compensation Officers.
(1)The State Government may, for purpose of this Act, appoint a Compensation Officer.(2)The Compensation Commissioner and the Assistant Compensation Commissioner for the region concerned appointed under Section 319 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, shall respectively be the Compensation Commissioner and the Assistant Compensation Commissioner for the Pargana.
