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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(2)If the State Government so decides it, may order that a specified amount be recovered in advance in the manner prescribed, as the first instalment of the cost of the said operations.