Section 34(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)On the date fixed under sub-section (1) the applicant shall pay the amount determined under Section 32 of the bhumidhar and the Assistant Collector shall in the manner prescribed then cause the sale of bhumidhari rights to be effected and also grant a sale certificate in the prescribed form accordingly.
