Section 36(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(c)the provisions of clauses (a), (b), (c), (d), (e), (f). (g), (h), and (i) of Section 5 and Section 6 shall mutatis mutandis apply as if for the expression "hissedar" "khaikari land", "appointed date", the expression "bhumidhar","notified land" and "specified date", have respectively been substituted.
