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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(4) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(4)Upon the determination of final compensation under Section 24, a statement in KUZA From 2-A, shall be prepared in respect of arrears due form the hissedars on the date of determination of compensation.B - Assessment of Compensation