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 5] [Entire Act] State of Uttarakhand - Subsection Section 5(iv) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965 (iv)All proceedings for realisation of the cost of compensation, awarded in any suit or proceedings, by ejectment of the judgement debtor;
