Section 46 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
46. Asami.
- Every person belonging to any of the following clauses shall be called an asami and shall have all the rights and be subject to all the liabilities conferred or imposed upon asamis by or under this Act, namely:-(a)every person who becomes an asami under Section 10 or who, on the date immediately preceding the appointed date, was a sirtan or occupant of the land described in Section 45;(b)every person who, in accordance with the provisions of this Act, is admitted by a bhumidhar or sirdar as a lease of land comprised in his holding;(c)every person who on or after the appointed date is admitted by the Gaon Sabha or by the person entitled, as a lessee of land described in Section 45; and(d)every person who in any other manner acquires the rights of an asami under or in accordance with the provisions of this Act or any other Act.
