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State of Uttarakhand - Section

Section 32 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

32.

(1)Where any resumption is allowed, the Assistant-Collector in charge of the sub division shall-
(a)direct the record of rights to be amended accordingly.
(b)determine the rent payable by the as-ami in respect of the un-resumed portion; and
(c)determine compensation to be paid by the hissedars in respect of the resumed portion of his holding under sub-section (5) of Section 26.
(2)The rent to be fixed as payable by the as-ami in respect of the un-resumed portion of his holding shall bear the same proportion to the total rent payable for the entire holding as the valuation of the un-resumed portion at the revenue rate applicable to the land bears to the total valuation at the same rate of the entire holding.
(3)The compensation for standing trees and the improvements, if an-carried out, on the resumed land shall be determined in accordance with the following manner:
(a) Tress.  
(i) Fruit-bearing trees - Eight times the annual fair average value of fruitcrops (The average shall be deemed to be the arithmetic mean of20 years annual value).
(ii) Young fruit trees which have not yet bornefruits. Cost of the plaint and expenditure on labour andplanting.
(iii) Trees whose-value lies mainly in the timberthereof. Local market value of un-felled timber treesaccording to the cubic contents thereof.
(b) Improvements - Cost of constructing similar structure minusdepreciation at the rate of 2 per cent per annum thereof.