Section 37 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
37. Section 34(2) and 56 read with Section 245(1) of U.P. Act 1 of 1951.
(1)If on the date fixed under sub-section (1) of Section 34, the as-ami pays to the bhumidhar the amount determined under Section 32, the bhamidhar shall execute a receipt in respect of the price paid to him by the as-ami which shall be kept with the file of the case after it has been verified by the Assistant Collector: The Assistant Collector shall thereupon pass an order declaring the as-ami to be bhumidhar of the land and also order amaldaramad and mutation of names to be made in the khatauni accordingly.(2)The Assistant Collector shall issue a sale certificate in KUZA Form 27.(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.(4)Where the price under sub-section (2) of Section 34 is deposited on a date other than the first day of the agricultural year, the land revenue payable for the current agricultural year shall be apportioned between and realised from the predecessor and successor bhumidhars in proportion to the number of days each held bhumidhar rights in the land during the said year.
