Section 29(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)Subject to the provisions of sub-section (3), an assami belonging to the class mentioned in any of the clauses (a), (b), or (e) of section 10 shall within a period of one year from the appointed date be entitled to purchase and acquire, in accordance with the provisions of this Chapter, bhumidhari rights in the land held by him as such.
