Section 24 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
24. Final publication of the statement.
(1)Where no objection has been filed in regard to the compensation statement published in pursuance of Section 20 or where such objection is filed and has been finally disposed of, the statement shall, where necessary, be amended, altered or modified. The Compensation Officer shall sign the statement and affix his seal thereto.(2)The statement so signed and sealed shall become final.(3)A Copy of the final statement shall be supplied free of charge to the hissedar concerned.
