Section 13(5) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(5)Where an objection is filed under sub-rule (2), the Assistant Collector shall, after affording the hissedars a reasonable opportunity of being heard and of producing evidence, if any, decide the objection after recording his reasons and determine the excess land held by the hissedars, and proceed to demarcate it.
