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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)the valuation of plots allotted to a tenure-holder subject to deductions, if any, made on account of contribution to public purposes under this Act, is equal to the valuation of plots originally held by him;