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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Uttarakhand - Subsection

Section 9C(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(2)The partition of joint holdings shall be effected on the basis of shares;Provided that where the tenure-holders concerned agree, it may be effected on the basis of specific plots.