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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Uttarakhand - Subsection

Section 9B(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(1)Where objections have been filed against the Statement of Principles under section 9, the Assistant Consolidation Officer shall after affording opportunity of being heard to the parties concerned and after taking into consideration the views of the Consolidation Committee, submit his report to the Consolidation Officer who shall dispose of the objections in the manner prescribed.