Section 34(3) in U.P. Zamindari Abolition and Land Reforms Rules, 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.
