Section 31 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
31. Section 26.
(1)The hissedars will submit as many spare copies of the application as may be sufficient for service on the as-ami and all other hissedars of the land. On receiving the hissedars's application referred to in Rules 30, the Assistant Collector in charge of the sub-division shall scrutinise it keeping view the principles laid down in sub-section (4) of Section 26, and if he is satisfied that any resumption is at all permissible in that particular case according to the said principles, he shall send a copy of the application along with a notice-(a)to the as-ami asking him to appear before him and file objections, and(b)to each one of the other his-sdars asking him to appear before him and file objections, if any, to the applicant-hissedars's proposal, and/or submit his own claim, if any, in the manner prescribed in Rule 30, for resumption of land from the as-ami's holding.on a date and time fixed by him in the notice. The applicant hissedars shall also be asked to appear on the same date.(2)The Assistant Collector in charge of the sub-division shall hear and decide all objections and/or claims made under sub-rule (1) before passing orders for resumption of any land strictly in accordance with the principles laid down in sub-section (4) of Section 26.
