Section 20C(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

[Cites 0, Cited by 0] [Section 20C(1)] [Section 20C] [Entire Act]

State of Uttarakhand - Subsection

Section 20C(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)Every tenure-holder any part of whose holding has been, contributed for public purposes under this Act, shall be paid, for the land so contributed, compensation equal to-

(i)in the case of land of a bhumidhar with transferable rights, four times; and

(ii)in the case of the land of a bhumidhar with non-transferable rights two times of the land revenue reduced under section 29-B.

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State of Uttarakhand - Subsection

Section 20C(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016