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

State of Uttarakhand - Subsection

Section 17(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(1)The Settlement Officer, Consolidation, shall fix the date to be notified in the unit, from which the final consolidation scheme shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.