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State of Uttarakhand - Section

Section 36 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

36. Instrument not necessary to effect transfer.

- Notwithstanding anything contained in any other law for the time being in force, no Instrument in writing shall be necessary for effecting a transfer of holdings involved in giving effect to a final consolidation scheme not shall any instrument, if executed, require registration.