Section 3(5) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(5)Gunth or Sadabrat grant shall include grant or other similar assignment of land revenue in favour of a temple or diety or a religious or charitable institution made by the State Government or any of its predecessor Government and which was in operation on the date immediately preceding the date of notification under section4;
