Section 13(2)(f) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

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State of Uttarakhand - Subsection

Section 13(2)(f) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(f)every tenure-holder is, as far as possible, allotted the plot on which exists his private source of irrigation or any other improvement together with an area in the vicinity equal to the valuation or the plots originally held by him there; and

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State of Uttarakhand - Subsection

Section 13(2)(f) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016