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

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State of Uttarakhand - Subsection

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

(b)every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.

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State of Uttarakhand - Subsection

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