Section 29(3) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(3)Nothing in sub-section (1) shall apply to an asami-(a)Where the bhumidhar; or if there are more than one bhumidhar; all of them were, on the date on which application is made under Section 31 person or persons belonging to any one or more of the classes mentioned in sub-section (1) of Section 157 of the U.P. Zamindari Abolition and Land Reforms, Act, 1950 (U.P. Act 1 of 1951), as modified in its application to Kumaun and Garhwal divisions, or(c)where the land falls in any of the categories mentioned in Section 45, or(c)where the land is grove land.Explanation. - In this section "land" includes a share in land or a plot or plots.
