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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(4) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(4)"existing law means the law in force in Kumaun and Garhwal Divisions on the date immediately preceding the date of commencement of this sections and includes any ordinance, order, bye-law, rule, regulation notification, custom or usage having the force of law,