Section 4 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
4. Acquisition and modifications of existing rights in land.
(1)As soon as may be after the commencement of this chapter, the State Government may be notification published in the official Gazette declare that as from a date to be specified therein (referred to in this Act as the appointed date)-(a)the rights, title and interests of hissedar in respect of khalkari land shall cease and vest, except as hereinafter provided, in the State gree from all encumbrances, and(b)without prejudice to the provisions of clause (a) a tenure-holder in Kumaun or Uttarakhand shall in the land held by him as such possess the rights, title and interest (with the modifications or liabilities) provided by or under this Act.(2)It shall be lawful for the State Government, if it so considers necessary, to issue, from time to time, the notification referred to in sub-section (1) in respect only of such district or part of district in the Kumaun and Garhwal Divisions as may be specified and all the provisions of sub-section (1) shall be applicable to and in the case of every such notification.
