Section 38 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
38. Section 38: Determination and commutation of rent.
(1)Immediately after the publication of the notification under Section 35, the Compensation Officer shall cause the following statements to be prepared in :(a)KUZA Form 28 for asamis whose rent is payable otherwise than in cash or is not payable or has not been determined;(b)KUZA Form 29 showing annual rental value of land acquired under Section 35.(2)Cash rent in KUZA Form 29 shall determined in accordance with the provisions of Rule 34.
