Section 45 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
45. Lands is which [bhumidhari] rights shall not accrue.
- Notwithstanding anything contained is Section 44 [bhumidhari] rights shall not accrue in-(a)pasture lands or lands covered by water and used for the purpose of growing water crops or land in the bed of a river and used for casual or occasional cultivation;(b)such tracts of shifting or unstable cultivation as the State Government may specify by notification in the Gazette.(c)land declared by the State Government by notification in the Gazette to be intended or set apart for taungya-plantation; and(d)land held and occupied for a public purpose or a work of public utility, and declared as such by the State Government or acquired under the Land Acquisition Act, 1894 the U.P. Land Acquisition (Rehabilitation of Refugees) Act, 1948, the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948, or any other enactment other than this Act, relating to acquisition of land for a public purposes.Explanation. - The expression "taungya plantation" mans the system of afforestation in which the plantation of trees is, in the earlier stages, done simultaneously with the cultivation of agricultural crops which ceases when the trees so planted begin to form a canopy rendering the cultivation of agricultural crop impossible.
