Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Uttarakhand - Subsection Section 13(2)(e) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016 (e)every tenure-holder is, as far as possible, allotted a compact area ,at the place where he holds the largest part of his holding :