Section 6(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)Nothing contained in this Chapter shall in any way affect the right of any person-(i)to continue to work any mines comprised in any land in the notified area which shall be governed by the law for the time being in force;(ii)being a bhumidhar, sirdar or asami of any land to continue to enjoy any easement or any similar right for the more beneficial enjoyment of the land, as he was enjoying on the date immediately proceeding the date of vesting;(iii)to recover any arrears of rent, or order dues which accrued before the appointed date and the same shall, notwithstanding anything contained in this Act, be recoverable as heretofore by the person entitled thereto;(iv)[***] [Clause (iv) of sub-s. (1) and sub-s (2) shall be deemed to have been omitted w.e.f. Jan. 1, 1978 by U.P. Act 15 of 1978](v)to continue ot receive as heretofore any amount payable to him or any institution in pursuance of any Gunth or Sadabaral grant:Provided that no decree for any arrear of rent or order for ejectment in default of an arrear of rent shall be executed ejectment of the judgement debtor from his holding.
