Section 32 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
32. Enquiry on application.
(1)Where the application is in proper form and duly presented, the Assistant Collector shall cause to be made in respect of it such enquiries as may be prescribed.(2)If on enquiry under sub-section (1), the Assistant Collector is satisfied that the application is prima facie entitled to purchase the bhumidhari rights, he shall determine the amount to be paid by the application for the purchase of bhumidhari rights and communicate the same to the applicant.
