Section 9 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
9.
So such of Goon Sanjait as is held by a hissedar on the appointed date in excess of the land of which he has become a bhumidhar under clause (b) of Section 8, or to which he is entitled under Section 7, shall be deemed to be vacant land and the hissdar shall be liable to ejectment therefrom in the manner prescribed.
