Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Uttarakhand - Subsection Section 46(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (c)every person who on or after the appointed date is admitted by the Gaon Sabha or by the person entitled, as a lessee of land described in Section 45; and
