Section 10(d) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(d)lessee of the rights of a hissedar in non-khaikar land and a lessee or sub-lessee mentioned in Section 34 of the Tehri-Garhwal Bhumi Sambandhi Adhikar Niyams, 1941 of the rights of a khaikar or those of a maursuidar in non-khaikari land having any land in his personal cultivation as such; or
