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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Uttarakhand - Subsection

Section 9A(3) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(3)The Assistant Consolidation Officer, while acting under sub-section (1) and the Consolidation Officer while acting under sub-section (2), shall be deemed to be a court of Competent jurisdiction anything to the contrary contained any other law for the time being in force notwithstanding.