Section 9(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
(1)The site of a private wells or a building situate on any land of which a hissedar or a khaikar has become a bhumidhar, under Section 8, shall be deemed to be settled with the tenure-holder on the same tenure as the land or the grove in which it is situate.
