Section 22 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
22. Disposal of objection.
(1)Except as provided in sub-section (2), the Compensation Officer shall after hearing the parties, if necessary, on the objections filed under Section 21, dispose of the objections in the manner prescribed.(2)Where an objection filed under sub-section (1)-(a)is that the land is not khaikari land, the Compensation Officer shall frame an issue to that effect and sent it for disposal to the Assistant Collector-in-Charge of the sub-division;(b)involves a question of title and such question has not already been determined by a competent Court, the Compensation Officer, shall refer the questions for determination to the District Judge.Explanation. - Whether a person was or was not khaikar on any particular date shall not be deemed to raise a question of title within the meaning of this clause.(3)The District Judge shall determine the question referred to him under clause (b) of sub-clause (2) in the manner prescribed and his decision thereon shall be final.
