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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)Where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under sub-sections (1) to (4) of section 15.