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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(1)Any party filing an objection under Section 21 shall file before the Compensation Officer sufficient number of copies of the objection needed for being served on the State Government or the hissedars as the case may be.