Section 5(j) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(j)a thekedar shall cease to have any rights, title and interest in any khaikari land but where any such land was in his personal cultivation on the date immediately preceding the appointed date, he shall, with effect from the appointed date, become sirtan thereof, liable to pay rent to the landholder; and
