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[Cites 0, Cited by 0] [Section 33A(1)] [Section 33A] [Entire Act]

State of Uttarakhand - Subsection

Section 33A(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)nothing in this Act, shall be construed as requiring the Custodian to stay any proceedings in relation to title to any such land pending before him on the date of the coming into force of those provisions of this Act under which proceedings in relation to title to land are required to be stayed or as empowering the consolidation officer or any other officer or authority to refer for determination of any question of title in relation to such land involved in any proceedings pending before the custodian on such date.