Section 2(8) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(8)"Tenure-holder" means a Bhumidhar with transferable rights or Bhumidhar with non-transferable rights and includes : -(a)an asami,(b)a Government lessee or Government grantee, or(c)a co-operative farming society satisfying such conditions as may be prescribed.
