Section 19 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
19. Compensation to the hissedar.
- [(1) The compensation payable to a hissedar under Section 12 shall be-(a)in the case of khaikari land, thirty times of the amount arrived at after deducting the land revenue, casses and local rates payable by such hissedar from the rental income referred to in sub-section (2) of Section 18;(b)in the case of a private forest, eight times of the amount of average annual income from such forest;] [Substituted by U.P. Act 15 of 1978 w.e.f. Nov. 30. 1977.](2)Where the interest of a hissdar is held by a thekedar, the total compensation payable both to the hissedar and the thekedar in respect of their rights, title and interest acquired under Section 4 shall be an amount to be calculated on the principles contained in sub-section (1) of the rental income mentioned in the compensation statement of the hissedar:(3)The Compensation Officer shall apportion the amount calculated under sub-section (2) between the hissedar and the thekedar having regard to-(a)the premium, if any, paid at the commencement of the theka or the lease;(b)the terms and conditions of the theka;(c)loss, if any, caused to the thekedar as a result of the determination of the theka;(d)the rental income and average annual income of the khaikari land and the private forest under the theka;](e)the amount payable annually by the thekedar;(f)the fact that the rights of the hissedar which are being acquired were held by him in perpetuity while the rights of the thekedar are of a limited character; and(g)such other matters as may be prescribed.
