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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Uttarakhand - Subsection

Section 8A(2)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi Including areas for abadi site for Harijans and landless persons in the unit and for such other public purposes as may be prescribed;