Section 33A(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

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State of Uttarakhand - Subsection

Section 33A(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)lands, which are vested as evacuee property in the Custodian under the provisions of, the Administration of Evacuee Property Act, 1950, are included in holdings which are not vested in the Custodian as evacuee property, such land shall. on and from the date, of the coming into force of the consolidation scheme cease to be so vested in the Custodian, and the provision of the said Act shall thereupon cease to apply in relation thereto; and

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State of Uttarakhand - Subsection

Section 33A(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016