Section 9(2) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(2)The site of a well or building along with the area appurtenant thereto, situate within the limits of a village or land, other than that over which bhumidhari rights have been obtained by a hissedar or a khaikar, shall be deemed to be settled with the owner of the said well or building on the following terms and conditions:(i)He shall have a heritable and transferable interest in the site ;(ii)He shall not be liable to ejectment on any ground whatsoever ;(iii)He shall have the right to use the site for any purpose whatsoever subject to the existing rights of easement:(iv)Succession shall be governed by personal law:(v)If the building is abandoned or if the well goes our of use or if the owner dies without any heir entitled to succeed, the site shall escheat to the State;(vi)He shall pay to the Gaon Sabha rent for the site equal to the amount of rent payable therefor on the date immediately preceding the appointed date. He shall, however, not be liable to pay any rent for the site of no such rent was payable on the said date.
