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State of Uttarakhand - Section

Section 49 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

49.

An asami to whom clause (e) of Section 10 applies may within 18 months from the specified date, apply to the Assistant Collector-in-Charge of the sub-division for putting him in possession of land of which he is the asami