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State of Uttarakhand - Section

Section 15 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

15. Right to establish claim in the Civil Court.

- Nothing in Section 13 and 14 shall affect the right of any person to establish his claim in respect of khaikari land acquired under section 4 by a suit or other proceeding in the Court having jurisdiction.