Section 29 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
29. Asami entitled to purchase bhumidhari rights.
(1)Subject to the provisions of sub-section (3), an assami belonging to the class mentioned in any of the clauses (a), (b), or (e) of section 10 shall within a period of one year from the appointed date be entitled to purchase and acquire, in accordance with the provisions of this Chapter, bhumidhari rights in the land held by him as such.(2)An asami referred to in sub-section (1) shall not be liable to ejectment till the specified date mentioned in sub-section (1) of Section 35.(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.
