Section 3(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

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State of Uttarakhand - Subsection

Section 3(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)when the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.

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State of Uttarakhand - Subsection

Section 3(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016