Section 35 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
35. Acquisition of rights, title and interests of a bhumidhar in lands held by assami.
(1)At any time after the expiry of the period of one year from the appointed date the State Government may, by notification published in the official Gazette, declare that as from a date to be specified therein, the rights, title and interests of the bhumidhar in the land which, on the date immediately preceding the said date, was held by an asami other than an asami referred to in clauses (c) and (d) of Section 10 and sub-section (3) of Section 29, shall as from the beginning of the date so specified (hereinafter called the specified date) cease and vest, except as hereinafter provided, in the State free from all encumbrances.(2)It shall be lawful for the State Government, if it so considers necessary, to issue, from time to time, the notification referred to in sub-section (1) in respect only of such area or areas as may be specified and all the provisions of sub-section (1) shall be applicable to and in the case of every such notification.
