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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(4)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)the value of the land which was the subject matter of such allotment or lease shall first be ascertained in the manner prescribed ;