Section 44 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
44. [ Bhumidhar with non-transferable rights. [Subs. by U.P. Act 8 of 1977 (w.e.f. January 28. 1977)]
- Every person belonging to any of the following clause shall be called a bhumidhar with the non-transferable rights and shall have all the rights and be subject to all the liabilities conferred of imposed upon such bhumidhars by or under this Act, namely:-(a)every person who was a sirder under clause (a) of Section 44, as is stood immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977;(b)every person who is any other manner acquires on or after the said date the rights of such a bhumidhar under or in accordance with the provisions for this Act;(c)every person who is or has been allotted any land under the provisions of the Uttar Pradesh Bhoodan Yagna Act, 1952.]
