Section 3(16) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(16)words and expressions, "cess", "fee simple estate", "Gaon Sanjait", "Gharpadhan", "Grove", "Grove land", "Grove-holder", "land revenue", "Pradhan", "Pandhanchari land", "rent","sirtan", "thokdar", and "thkdari land" used in this Act shall have the meaning assigned to them in the existing law relating to land tenures applicable to Kumaun and Garhwal Division [****] [The words 'and' omitted by Section 35 of U.P. Act XII of 1965];
