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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Uttarakhand - Subsection

Section 12A(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)where necessary, also determine the amount of land revenue payable in respect of a portion of the tenure-holders holding .