Section 18(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(2)The annual rental income shall consist of-(a)the rent payable by the khaikar-(i)in caseh; or(ii)where the rent is not payable in cash, the cash value of rent as commuted and determined in the manner prescribed; or(iii)where no rent is payable or determined, the rent determined in the manner prescribed;(b)rental value of the share of the hissedar in the Geon Sanjait land, excluding the land referred to in clause (b) or Section 8, computed with reference to rent payable by a khaikar in the manner prescribed.
