Section 10(e) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(e)recorded as occupant of land held by a hissedar or a khaikar as such in the last revision of records made under Chapter IV of the U.P. Land Revenue Act, 1901; shall be called asami of the land and shall, subject to the provisions of this Act, be entitled to take or retain possession thereof.
