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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(3)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)"Consolidator" means a person appointed as such by the State Government to exercise the powers and perform the duties of a consolidator under the Act or the rules made thereunder, and shall include a Rectangular and also, in areas under consolidation operations, the Supervisor Kanungo appointed under the U. P. band Revenue Act, 1901 for that area ;