Section 5(k) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(k)except as hereinafter provided all mahals and their sub-divisions in a notified area existing on the date immediately preceding the appointed date and all engagement for the payment of land revenue or rent by a hissedur or order tenure-holder as such shall determine and cease to be in force.
