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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4)(i) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(i)the consolidation officer to revised provisional consolidation scheme, after giving opportunity of being heard to the tenure-holders concerned, or to remand the same to the Assistant consolidation officer, with such directions as the Consolidation officer may consider necessary; and