Section 34 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
34. Section 39(e).
(1)The Compensation Officer shall, for the purpose of determining the period for which average shall be taken under sub-clause (i) of clause (e) of Section 39 of the Act, call upon the intermediary to furnish within a period to be fixed a written statement showing-(i)the class of forest (e.g. high forest, coppice, coppice with standards, scrub, etc.);(ii)the periodical fellings made therein during the 40 years immediately preceding the date of vesting;(iii)the income received year after year during the 40 years immediately preceding the date of vesting;(iv)the principal species of trees in the forest and their approximate age class;(v)the condition of the forest at the date of vesting and any other particulars which may be material for determining the period aforesaid.(2)On the filing of the written statement under sub-rule (1), or if no written statement is filed on the expiry of the period allowed therefor, the Compensation Officer may hold such inquiry as he considers necessary and may by order require any person to attend as a witness and give evidence or to produce any document in his possession or power which relates to any matter in question. [The Compensation Officer may also call upon an officer of the Forest Department not below the rank of Divisional Forest Officer, to inspect the forest and submit his report about the estimate of forest income.] [Added by Notification No 7996(1)/I-A-1282-1952, dated 08.10.1952.](3)After [considering the report of the officer of the Forest Department and] [Added by Notification No. 7996(1)/I-A-1282-1952, dated 08 10 1952.] hearing the intermediary and such other persons as he may like to be heard, the Compensation Officer shall make an order determining the period and the average annual income from the forest and shall record his reasons therefor.
