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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)the rights and liabilities of a tenure-holder, as recorded in the annual register prepared under section 10, are subject to the deductions, if any, made on account of contributions to public purposes under this Act, secured in the lands allotted to him .