Section 16 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
16. Pending suit or proceeding regarding entries in the record-of-rights.
- Where any suit or proceeding is pending on the appointed date, or is instituted on or after the said date, before any Civil or Revenue Court in which the correctness of any entry in the record-of-rights mentioned in Section 13 is challenged or is directly or indirectly in dispute, any party to the suit or proceeding may file a certified copy of the plaint or the objection before the Compensation Officer, but he shall not, by reason merely thereof be deemed to have become a party to the proceeding before the Compensation Officer.
