Section 3(6) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(6)"hissedar" shall have the meaning assigned to it in the existing law relating to land tenure applicable to Kumaun and Garhwal Divisions and includes the following:(i)Guzaredars of pargana Askot,(ii)Holders of fee simple estates,(iii)maharaja of Tehri in respect of land held by him as khudkasht on the date of merger of Tehri-Garhwal, as defined in the Tehri-Garhwal (Administration) Order, 1949, in Uttar Pradesh,(iv)Sakalana Muafidars in Tehri-Garhwal (in respect of land held by them as their Khudhashi on the date of surrender of their proprietary and Mudfidar rights in 1948);(v)the Muafidars of Padyargarn in Tehri-Garhwal,(vi)a Maurusidar or a halband Muafidar in Tehri-Garhwal or Uttar Kashi in respect of that part of his land of which is held by a Khaikar;(vii)a Jagirdar or a soldier's settlement estate, and(viii)an allottee of land in the Dunagiri Colonization area in the Almora District who has purchased hissedari rights before the appointed date.
