Section 37(3) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(3)Upon the grant of the sale certificate under sub-rule (2), the as-ami shall be deemed to be the bhumidhar of the land from the date on which he paid the price under sub-section (2) of Section 34, and from the same date he shall be liable to pay land revenue which was payable by his predecessor bhumidhar in respect thereof before the said date.
