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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(4) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(4)Where the statement prepared under sub-rule (1) is not disputed within the specified period the Assistant Collector shall determine the excess land of the hissedars and proceed to demarcate it.