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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)The District Deputy Director of Consolidation shall cause public notice of the declaration issued under clause (a) to be given at convenient places in the said district or part thereof.