Section 7 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
7. Private wells, trees in abadi and buildings to be settled with the existing owners or occupiers thereof.
- All wells, trees in abadi, and all buildings situate on any khaikari land in the notified area hereinbefore acquired belonging to or held by a hissedar; khaikar or any other person, whether residing in the village or not, shall continue to belong to or be held by such hissedar, khaikar or person, as the case may be, and the site of the wells or the buildings with the area appurtenant thereto shall be deemed to be settled with him by the State Government on such terms and conditions as may be prescribed.Explanation. - For the purposes of this section the treatment shall be given to the words "baoli","chhal","Naula" "Nauli" and similar expression as to the word "well".
