Section 29(i) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(i)In the case (1) a minor, if no valid legal guardian such as a natural guardian, a testamentary guardian or a guardian or a guardian appointed under the Guardians and Wards Act, 1890 (Act No. 8 of 1890) exists and (2) a limited owner or a person suffering from some legal disability without a valid legal guardian, whose limited ownership or legal disability, as the case may be, is proved before the Compensation Officer.............with the District Judge of the district in which the person resides:
