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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(2)(t) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(t)imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;