Section 10 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
10. Sirtans to be Asamis.
- Every person who, on the date immediately preceding the appointed date, was-(a)a sirtan holding from a hissedar; or(b)a sirtan holding from a khaikar; or(c)a mortgagee in actual possession of land mentioned in Section 8; or(d)lessee of the rights of a hissedar in non-khaikar land and a lessee or sub-lessee mentioned in Section 34 of the Tehri-Garhwal Bhumi Sambandhi Adhikar Niyams, 1941 of the rights of a khaikar or those of a maursuidar in non-khaikari land having any land in his personal cultivation as such; or(e)recorded as occupant of land held by a hissedar or a khaikar as such in the last revision of records made under Chapter IV of the U.P. Land Revenue Act, 1901; shall be called asami of the land and shall, subject to the provisions of this Act, be entitled to take or retain possession thereof.
