Section 1 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
1. Short title, extent and commencement.
(1)This Act may be called the Uttrakhand Consolidation of Holdings and Land Reforms Act, 2016.(2)The extension of this Act shall apply except District Haridwar and Uddham Singh Nagar and except plain area of District Dehradun, Tehri, Pauri, Nainital and Champawat.(3)This section shall come into force at once and the remainder of the Act shall come into force on such date as the State Government may, by notification in the official Gazette, appoint in this behalf and different dates may be appointed for different parts of Uttrakhand.
