Section 7 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
7.
Nothing in Rule 5 or 6 shall be construed as depriving any part to the suit or proceedings from any right which may have accrued in his favour under the Kumaun land Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 in the land which is the subject-matter of the suit or proceeding.
