Section 36(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(b)every person, who, on the date immediately preceding the specified date, was an asami of the land referred to in clauses (c) and (d) of Section 10 and sub-section (3) of Section 29, shall, subject to the provisions of this Act, be entitled to retain possession thereof as such;
