Section 3(6)(iv) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(6)(iv) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(iv)Sakalana Muafidars in Tehri-Garhwal (in respect of land held by them as their Khudhashi on the date of surrender of their proprietary and Mudfidar rights in 1948);

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State of Uttarakhand - Subsection

Section 3(6)(iv) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960