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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(3)The Consolidation Officer shall, before deciding the objections, and the Settlement Officer, Consolidation may, before deciding an appeal, make local inspection of the plots in dispute after notice to the parties concerned and the Consolidation committee.