Section 35 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
35. Devolution.
- Where a bhumidhar, [***] [The words 'sirdar' omitted by U.P. Act 8 of 1977, Section 62 (w.e.f. 28-1-1977).] or asami dies, his interest in his holding shall, notwithstanding anything in this Act, continue to be governed in the matter of devolution, succession and inheritance by the law applicable to him, as if this Act had not been passed.
