Section 35(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(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.
