Section 26(4)(e) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

(e)not more than a total area of 2.5 nalis shall in any case, be allowed to be resumed in favour of one or more bhumidhars seeking resumption; and

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