Section 8 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
8. Settlement of certain lands with the hissedars and khaikars as bhumidhars.
- A khaikar in respect of the khaikari land held by him as such and a hissdar in respect of-(a)his land other than khaikari land, and(b)such portion of the Goon Sanjait land, not exceeding his share therein, as was in his personal cultivation or held as grove land in 1366-F,shall, with effect from the appointed date, be called bhumidhar of the land and shall, subject to the provisions of this Act, be entitled to take and retain possession thereof.
