Section 26(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(1)A hissedar; who has become a bhumidhar under Section 8, may, within one year from the appointed date, apply in the manner prescribed to the Assistant Collector in charge of the sub-division for resumption of land adjoining his residential house and held by his asami.
