Section 17 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
17. Plaint or objection to form part of the record of compensation proceedings.
- The copy of the plaint of objection filed under Section 16 shall form part of the record of proceedings pending before the Compensation Officer who shall cause the fact of the dispute wit such particulars as may be prescribed to be entered in the COmpensation Assessment Roll prepared under Section 18.
