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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(b)all grants and confirmations of title of or to khaikari land in the notified area, or of or to any right or privilege in respect of such land or its land revenue shall, whether liable to resumption or not determine;