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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)the rights title, interest and liabilities -
(i)of the tenure-holder entering or deemed to have entered, into possession; and
(ii)of the farmer tenure-holder of the plats comprising the chak, in their respective original holdings shall cease, and