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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(3)A copy of the aforementioned notice along with a certified copy of the draft compensation statement shall also be served on the hissedars in the manner specified in the Code of Civil Procedure, 1908 (Act No. 5 of 1908).