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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(c)all Gunths or Sadabr at grants in respect of khaikari land in the notified areas other than grants relating to the land revenue of khaikari or non-khaikari land, shall determine;