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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(1)Except as provided in sub-section (2), the Compensation Officer shall after hearing the parties, if necessary, on the objections filed under Section 21, dispose of the objections in the manner prescribed.