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

State of Uttarakhand - Subsection

Section 5(vii) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(vii)All cases of execution of decree against hissedars relating to debts which are wholly or partially charged upon or decreed against khaikari land or any part thereof.