Section 32(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)If on enquiry under sub-section (1), the Assistant Collector is satisfied that the application is prima facie entitled to purchase the bhumidhari rights, he shall determine the amount to be paid by the application for the purchase of bhumidhari rights and communicate the same to the applicant.
