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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3)(i) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(i)Where the allotments made under section 13(1) are not modified under section 15 and are confirmed under section 16, the extracts contained in the notice issued under section 14, shall except as provided by or under this Act be treated as final allotment orders for the tenure-holders concerned;