Section 25 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
25. Payment of compensation.
(1)Except as provided in sub-section (4) the compensation mentioned in the compensation statement, referred to the Section 24 shall be paid in cash in one lump sum or in annual instalments not exceeding ten as may be prescribed.(2)There shall be paid by the State Government on the compensation mentioned in sub-section (1) interest at the rate of two and a half percentum per annum.(3)The compensation shall be paid to the hissedar whose name is entered in the final compensation statement and where the hissedar dies before it is paid to him, it shall be paid to his legal representatives as determined by one Compensation Officer in the manner prescribed.(4)The provisions of Section 69 and 70 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act 1 of 1951), shall mutandis apply to the payment of compensation under this Act.Explanation. - For the purposes of this section, "hissedar" includes a thekedar.
