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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

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

(c)"Consolidation area" means the area, in respect of which a notification under section 4 has been issued, except such portion thereof to which the provisions of the U, P, Zamidari Abolition and Land Reforms Act, 1950(UP Act no 1 of 1951) or any other Law by which Zamindari System has been abolished do not apply ;