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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1)(vii) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(vii)Whether the as-ami has his residential house near or within the land proposed to be resumed? If he has, details of plots in which the house is situate.