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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(4)(a) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(a)resumption of only so much land, not exceeding 2-5 nalis, shall be allowed as may be considered essential for the beneficial enjoyment of the residential house of the bhumidhar seeking resumption;