Section 36(a) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(a)every person who, on the date immediately preceding the specified date was an asami referred to in clauses (c) and (d) of Section 10 and sub-section (3) of Section 29 shall, with effect from the specified date become sirdar of the land referred to in Section 35 (hereinafter called the notified land), and held by him as such and shall have all the rights and be subject to all the liabilities conferred and imposed upon sirdars by or under this Act:
