Section 24 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
24.
Where from the report of service of notice under Rule 23 or otherwise, it comes to the notice of the Compensation Officer that the hissedars has died, he shall ascertain from the Pat-wari of the village and Pradhan of the Gao-n Sab-ha through the Tahsildar or through any other agency, names of all such persons as claim to be legal representatives of the deceased hissedars: and issue notice to each one of such persons and also cause a general proclamation to be made in the area in which the property was situate, calling upon them to appear before him on the specified date to prove their claim. The Compensation Officer shall, thereupon, determine the legal representatives of the deceased.
