Section 34 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
34. Sale and purchase of bhumidhari rights.
(1)Where the bhumidhar accepts the offer and agrees to sell bhumidhari rights the Assistant Collector shall forthwith fix the date, time and place at which the sale shall be effected and issue notice accordingly.(2)On the date fixed under sub-section (1) the applicant shall pay the amount determined under Section 32 of the bhumidhar and the Assistant Collector shall in the manner prescribed then cause the sale of bhumidhari rights to be effected and also grant a sale certificate in the prescribed form accordingly.(3)If the bhumidhar does not appear in reply to the notice or appears but does not agree to sell or when called upon by the Assistant Collector, the applicant fails to pay the amount determined under Section 32, the Assistant Collector shall dismiss the application.(4)Notwithstanding anything contained in any law for the time being in force no stamp duty shall be payable on the sale certificate granted under sub-section (2).
