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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)notwithstanding anything contained in the U. P. Zamindari Abolition and Land Reforms Act, 1950,(UP Act no. 1 of 1951) no tenure-holder except with the permission in writing of the Settlement Officer, Consolidation, previously obtained shall use his holding or any part thereof for purposes not connected with agriculture, horticulture or animal husbandry including pisciculture and poultry farming ;