Section 20C(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)(a)Every tenure-holder any part of whose holding has been, contributed for public purposes under this Act, shall be paid, for the land so contributed, compensation equal to-(i)in the case of land of a bhumidhar with transferable rights, four times; and(ii)in the case of the land of a bhumidhar with non-transferable rights two times of the land revenue reduced under section 29-B.(b)In the case of trees, wells and other improvements, falling within the land so contributed, the amount of compensation behalf be determined in accordance with the provisions of section 13.
