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 41] [Entire Act] State of Uttarakhand - Subsection Section 41(i) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965 (i)lands, whether cultivable or otherwise, except land for the time being comprised in any holding or grove.
