Section 26(5) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(5)An Assistant Collector in charge of sub-division shall, where he allows resumption of land, award compensation, which shall be paid to the asami by the bhumidhar claiming resumption, at three times the rent payable by the asami in respect of the land resumed together with such other amount as may be determined in the manner prescribed on account of trees owned or improvements made by the asami if any.
