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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(4)(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(c)not more than so much land shall be allowed to be resumed by a bhumidhar which, after including the area already held adjacent to his residential house, will exceed an area of 2.5 nalis;