Section 5(d) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(d)(i)all rents, cesses, and local rates payable in respect of the khaikari land for any period after the appointed date which, but for acquisition of rights, title and interest of the hissedar therein, would be payable to the hissedar, shall vest in and be payable to the State Government and not to the hissedar, and any payment made in contravention of this clause shall not be valid discharge of the persons liable to pay the same;(ii)where under an agreement or contract made before the appointed date any rent, cess or local rate for any period after the said date has been paid to or compounded or released by a hissedar, the same shall, notwithstanding the agreement or contract, be recoverable by the State Government from the hissedar and may, without prejudice to any other mode of recover, be realized by deducting the amount from compensation money payable to such hissedar under Section 25;
