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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1)(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(b)without prejudice to the provisions of clause (a) a tenure-holder in Kumaun or Uttarakhand shall in the land held by him as such possess the rights, title and interest (with the modifications or liabilities) provided by or under this Act.