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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(4)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)the value referred to in clause (a), shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation, proceedings;