Section 43 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
43. [ Bhumidhar with transferable rights. [Subs, by U.P. Act 8 of 1997 (w.e.f. January 28, 1977)]
- Every person belonging to any of the following classes not being a person referred to in Section 44, shall be called a bhumidhar with transferable rights and shall have all the rights and be subject to all the liabilities conferred or imposed upon such bhumidhars by under this Act, namely:-(a)every person who was a bhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment), Act, 1077;(b)every persons who is the purchase of the rights of such a bhumidhar under section 34, either before or the after the said date;(c)every person who, immediately before the said date was a sirdar referred to in clause (a) of Section 36;(d)every person who is any other manner acquires on or after the said date the rights of such a bhumidhar under or in accordance with the provisions of this Act.]
