Section 3(7) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(7)"Khaikar" shall have the meaning assigned to it in the existing law relating to land tenures applicable to Kumaun and Garhwal Divisions and includes a Maurusidar or a halbandi Muafidar in Tehri-Garhwal or Uttar Kashi in respect of that part of his land which is not held by a khaikar;
