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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Uttarakhand - Subsection

Section 9B(4) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(4)The Consolidation Officer and the Settlement Officer, Consolidation shall before deciding an objection or an appeal, make local inspection of the unit after giving due notice to the parties concerned and the Consolidation Committee.