Section 6(3) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(3)Except as provided in sub-rule (2), every suit or proceeding referred to in clauses (v) and (vi) of Rule 5 and stayed under that rule shall, whether pending in appeal, reference or revision, automatically revive on the expiry of period of six months from the appointed date and be continued and decided in accordance with the provisions of the Kumaun Tenancy Rules framed under the Scheduled Districts Act of 1874, the Kumaun Agricultural Land (Miscellaneous Provisions) Act, 1954 and Tehri-Garhwal Bhumi Sambandhi Adhikar Niyam, 1941, as may be applicable.
