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[Cites 0, Cited by 0] [Section 33A(2)] [Section 33A] [Entire Act]

State of Uttarakhand - Subsection

Section 33A(2)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)in lieu of such lands, corresponding lands shall be included in holdings which are vested in the Custodian as evacuee property, and such lands shall, on and from the date of the coming into force of the consolidation scheme, be deemed to be evacuee property declared as such within the meaning of die aforesaid Act and be vested in the Custodian and the provision of the said Act shall thereupon apply, so far as may be, in relation to such lands.