Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act] State of Uttarakhand - Subsection Section 8A(2)(c) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016 (c)details of such land to be earmarked for State land and to be appropriate to include consolidation scheme by prior permission of the State.