Section 36 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
36. Consequences of acquisition of rights, title and interests under Section 35.
- When a notification under Section 35 of has been published in the official Gazette, than, notwithstanding anything contained in Chapter II of this Act, but save as otherwise provided in this Act, the following consequences shall ensue in the area to which the notification relates (hereinafter called the notified area), namely:-(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:(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;(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.
