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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(4)(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(b)no resumption of land shall be allowed to a bhumidhar who is already possessed of an area of 2.5 nalis or more adjoining his residential house, or whose the asami whose land is proposed to be resumed has an area of 2,5 nalis or less;