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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(2)The provisions of sections 7 to 11 shall, mutatis mutandis, apply to the hearing and decision of' any matter raised under subsection (1) as if it were a matter raised under the aforesaid section.